Calcutta High Court
Asit Kumar Palit vs Wpil Ltd on 30 June, 2008
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
CS No. 69 of 2005
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ASIT KUMAR PALIT
Versus
WPIL LTD.
For Plaintiff : JAYANTA MITRA, R.L. MITRA
For Defendant : S. CHOWDHURY
BEFORE:
The Hon'ble JUSTICE JAYANTA KUMAR BISWAS
Date : 30th June, 2008.
The Court :-Mr. Chowdhury, counsel for the defendant, submits that his client has decided not to examine any witness. Under the circumstances, recording of evidence is to be closed and date for arguments is to be fixed. Hence I make the following order.
Recording of evidence in the suit is closed. Next day it will be argued. Place the suit on the daily list for arguments on July 10th, 2008.
Urgent certified xerox copy of this order, if applied for, shall be supplied to the parties on the usual undertakings.
(JAYANTA KUMAR BISWAS, J.) GH.