Calcutta High Court
Shristi Infrastructure Development ... vs The Lakshmi Vilas Bank Limited on 1 August, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ORDER SHEET
T.A. No. 9 OF 2019
C.S. No. 145 OF 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
Versus
THE LAKSHMI VILAS BANK LIMITED
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date: 1st August, 2019
Appearance
Mr. Jayanta Kr. Mitra, Sr. Adv.
Mr. Utpal Bose, Sr. Adv.
Mr. Aniruddha Roy, Adv.
Ms. Sudeshna Bagchi, Adv.
Mr. Subhojit Roy, Adv.
Ms. Labanyasree Sinha, Adv.
... for petitioner
Mr. K. V. Viswanathan, Adv. with
Mr. S. N. Bera, Adv.
Ms. Tanwi De, Adv.
... for the respondent
The Court : In view of the submission made on behalf of the defendant bank that they are ready to accept the payment of the instalments which the plaintiff has failed to pay, hearing of this application is adjourned for a week.
(ASHIS KUMAR CHAKRABORTY, J.) akg/