Calcutta High Court
Skipper Limited vs Bank Of Baroda & Ors on 6 February, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.138 of 2016
With
CS No.12 of 2016
GA No.918 of 2016
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IN THE MATTER OF:
SKIPPER LIMITED
VERSUS
BANK OF BARODA & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 6th February, 2018.
Appearance:
Abhrajit Mitra Sr. Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Satadeep Bhattacharjee, Adv. Mr. Saptarshi Mukhejee, Adv.
. . .fir the plaintiff.
Mr. S. Banerjee, Adv.
. . .for the defendant no.4.
The Court: The learned Counsel appearing on behalf of the defendant no.4 has prayed for an adjournment for four weeks in order to enable the defendant no.4 to execute the necessary terms. On the basis of which, the suit can be disposed of.
Under such circumstances, the matter stands adjourned for five weeks.
(SOUMEN SEN, J.) sp/