Calcutta High Court
Bmw Industries Limited vs Bank Of India & Anr on 15 December, 2008
Author: Patherya
Bench: Patherya
GA No.3733 of 2008
GA No.3803 of 2008
CS No. 241 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
BMW INDUSTRIES LIMITED Plaintiff/Petitioner/Applicant
Versus
BANK OF INDIA & ANR. Defendant/Respondent
For Plaintiff/Petitioner : Mr. Abhrajit Mitra with Mr.Amitesh Banerjee, Mr.S. K. Kundu For Defendant No.2 : Mr. Soumya Kanti Chatterjee BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 15th December, 2008.
The Court : Directions are given for filing affidavits in both the applications.
Affidavit-in-opposition be filed within one week after the X-mas Vacation; affidavit-in-reply, if any, be filed within two weeks thereafter. Matters to appear in the monthly list of February, 2009.
Interim order granted is extended till 20th February, 2009.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
( PATHERYA, J. ) pa