Calcutta High Court
Shree Hanuman Sugar & Industries Ltd vs M/S.S.N. Bagla & Co on 5 April, 2016
Author: Manjula Chellur
Bench: Manjula Chellur
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GA 4033 OF 2001
WITH
APDT 11 of 2001
CS 86 of 2000
SHREE HANUMAN SUGAR & INDUSTRIES LTD.
Versus
M/S.S.N. BAGLA & CO.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 5th April, 2016.
For Plaintiff/Petitioner :
For Defendant/Respondent :
The Court :- Neither appellants nor respondents are present, nor represented.
Since it appears from the report submitted by the department that the appeal has already been decided by the Division Bench comprising of The Hon'ble Chief Justice Manjula Chellur and The Hon'ble Justice Arijit Banerjee on 5.12.2014, the application does not survive for our consideration and stands dismissed as infructuous.
Registry is directed to enter the same in the ledger as also in the database.
(MANJULA CHELLUR, C.J.) (ARIJIT BANERJEE, J.) SN.