KOLKATA MUNICIPAL CORPORATION Vs. JAGANATH ENTERPRISE

JUDGEMENT

(1.) By way of filing the present review applications, being RVWO 25 of 2022 and RVWO 26 of 2022, the review applicants seek review of the common Judgement and Order dated 11thof March, 2021 passed by the Hon'ble Division Bench in the set of analogous appeals being APO 163 of 2019 and APO 164 of 2019.

(2.) By the said Judgement and Order dated 11thof March, 2021, the Hon'ble Division Bench, inter alia, affirmed the common Order dated 27thof September, 2019 passed in two writ petitions being WP No. 337 of 2018 and WP No. 338 of 2018 by the Hon'ble Single Bench. The Hon'ble Single Bench had, inter aila, allowed the two writ petitions by directing the respondents therein, the Kolkata Municipal Corporation (for short the KMC), to pay the writ petitioners namely, Ms. Jagannath Enterprise and Ms. Impulse Health Care, the rates at which medicines were contractually procured from the writ petitioners.

(3.) The Hon'ble Single Bench had also recorded a concession made by Learned Senior Counsel appearing for the KMC to extend the time to make payment of the rates as directed at Paragraph 14 of the final Judgement and Order dated 27thof September, 2019 (supra) by a period of four weeks after the reopening of the Court after the long Puja Vacation. In the appeals, being APO 163 of 2019 and APO 164 of 2019, filed by the KMC challenging the common Judgement and Order dated 27thof September, 2019, the appellants/KMC, inter alia, pleaded the following grounds.