Biswanath Somadder, J. - (1.) This appeal has been preferred against an order dated 17th July, 2018, passed by a learned Single Judge in WP 10626 (W) of 2018 (Swaranika Cooperative Housing Society Ltd. Vs. Kolkata Municipal Corporation & Ors.)
(2.) Even a bare perusal of the order impugned reveals that the rights of the parties are yet to the adjudicated by the First Court. The question of maintainability of the writ petition has been kept open. The parties have been directed to exchange affidavits and the matter (i.e., the writ petition), was directed to be listed in the monthly list of September, 2018, under the heading, "For Hearing".
(3.) We do not notice any palpable infirmities or perversities in the impugned order, which would warrant any interference in an Intra-Court Mandamus Appeal.;