Calcutta High Court
Union Of India vs Jagadish Prasad Jalan Nandalal on 6 August, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
FEA No. 2 of 2003
G.A. No. 3594 of 2003
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
UNION OF INDIA Plaintiff/Petitioner/Applicant
Versus
JAGADISH PRASAD JALAN NANDALAL Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SENGUPTA The Hon'ble JUSTICE BISWANATH SOMADDER Date : 6th August, 2009.
The Court :- The Court :- We dispense with the applicability of Rules 5,10 and 11 of Chapter XXXIA of the Original Side Rules of this Court, as Mr. Mukherjee has already undertaken to prepare and file 15 copies of informal Paper Book on or before 17th August, 2009. We direct to serve the copies of the same to the Advocate-on-Record Mr. Banerjee.
This matter is adjourned till 20th August, 2009 at 2 P.M. All parties concerned are to act on a xerox signed copy 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.) (SENGUPTA, J.) (BISWANATH SOMADDER,J) DG/