STEEL PRODUCTS LTD. & ANR. Vs. KOLKATA MUNICIPAL CORPORATION & ORS.
LAWS(CAL)-2018-8-124
HIGH COURT OF CALCUTTA
Decided on August 01,2018

Steel Products Ltd. And Anr. Appellant
VERSUS
Kolkata Municipal Corporation And Ors. Respondents

JUDGEMENT

DEBANGSU BASAK,J. - (1.) CAN No.2279 of 2014 is an application seeking modification of an interim order.
(2.) The parties are represented.
(3.) The writ petition is pending since 2009. The interim order sought to be modified is of 2011. It would be appropriate to dispose of the main writ petition rather than entering into an exercise of modifying an interim order.;


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