Calcutta High Court (Appellete Side)
Ibp Company Limited Thika Shramik Union vs Indian Oil Corporation Limited And Ors on 20 November, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
20.11.2017
kc(2)
CAN 10250 of 2017
With
CAN 10251 of 2017
In
M.A.T. 1818 of 2017
IBP Company Limited Thika Shramik Union
-versus-
Indian Oil Corporation Limited and Ors.
(Assigned)
Mr. Biswaroop Bhattacharya,
Mr. Krishnendu Bhattacharya,
Mr. Pratik Majumder......................For the applicant/
appellant.
Mr. Soumya Majumdar,
Ms. Sharmistha Ghosh,
Mr. Victor Banerjee........................For the respondent
no. 1.
Mr. Kaushik Chanda, Ld. A.S.G., Ms. Chandreyee Alam.....................For the respondent no. 2.
Re: CAN 10250 of 2017.
On the prayer of Mr. Bhattacharya, learned advocate for the appellant, the application under Section 5 of the Limitation Act stands dismissed as withdrawn with liberty to the appellant to file afresh.
(DIPANKAR DATTA, J.) (PROTIK PRAKASH BANERJEE, J.) 2 3