Calcutta High Court
Anup Agarwalla & Ors vs Castron Mining Ltd. & Ors on 17 June, 2009
Author: Aniruddha Bose
Bench: Aniruddha Bose
ACO No.43 of 2009
APOT No.186 of 2009
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE MATTER OF:-
ANUP AGARWALLA & ORS.
Versus
CASTRON MINING LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
Date : 17th June, 2009.
The Court :-The appeal is admitted.
Filing of paper book is dispensed with in this matter as in the connected proceedings being APOT No.169 of 2009 which is also an appeal against the same order which is assailed in the present appeal, direction has been given for filing the paper book containing the entire records of the proceedings before the Company Law Board.
Mr. Mitra in this matter orally prays for leave of this Court to take certain additional grounds in the Memorandum of Appeal.
Under these circumstances, leave is given to Mr. Mitra's client to file a supplementary Memorandum of Appeal containing additional grounds of appeal within a period of one week from date.
All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
(ANIRUDDHA BOSE, J.) nm/