Calcutta High Court
Radheshyam Gupta vs Tarak Nath Gupta & Ors on 20 June, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
GA No.2888 of 2011
CS No.823 of 1982
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RADHESHYAM GUPTA
Versus
TARAK NATH GUPTA & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 20th June, 2013.
Mr. Radheshyam Gupta appears in person.
The Court: In view of the order dated 11th April, 2005 in CS No.945 of 1982, leave was granted to withdraw CS No.945 of 1982. Such prayer being granted, the suit stood disposed of on that basis. Accordingly, the Receiver appointed by order dated 16th November, 2011 in GA No. 2888 of 2011, CS No. 823 of 1982, therefore, could not have been appointed Receiver in CS No.945 of 1982 by order dated 4th January, 2012.
Accordingly, the order dated 4th January, 2012 is modified and the Receiver appointed in CS No. 945 of 1982 shall stand discharged.
Receiver and all parties to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) B.Pal/dg2