Calcutta High Court
Shah Travels vs Indian Airlines Ltd & Anr on 15 May, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APOT No. 190 of 2008
T.A No. 43 of 2008
G.A. No. 2035 of 1999
C.S No. 282 of 1999
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHAH TRAVELS Plaintiff/Petitioner/Applicant
Versus
INDIAN AIRLINES LTD & ANR Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 15th May, 2008.
The Court :- There will be an order in terms of prayer (a) of the petition.
Heard learned Counsel for the parties. It appears that the appeal to be heard out. It is submitted by Mr. Majumder that they will not give effect or further effect in the matter for invocation of the bank guarantee in question. On such statement we do not thing that any order of stay should be passed at this stage.
It has been submitted by the learned Counsel for the parties that all the papers used before the Hon'ble First Court have been filed before us. Hence the appeal will be heard out with these papers. Notice of appeal is waived. Settlement of index is dispensed with.
Let the appeal be placed in the list for hearing on 9th June, 2008.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings. Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SANKAR PRASAD MITRA, J.) dg/