Calcutta High Court
P.D.G.D. Investments & Trading Pvt. Ltd vs Riga Sugar Company Ltd on 15 September, 2016
Author: Shivakant Prasad
Bench: Shivakant Prasad
ORDER SHEET
CS 315 of 2010
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
P.D.G.D. INVESTMENTS & TRADING PVT. LTD.
Versus
RIGA SUGAR COMPANY LTD.
BEFORE:
The Hon'ble JUSTICE SHIVAKANT PRASAD
Date : 15th September, 2016.
Appearance:
Ms. Usha Doshi, Adv.
...for the plaintiff.
Mr. Sachin Shukla, Adv.
...for the defendant.
The Court : Upon hearing the learned Counsel for both the parties and on perusal of the pleadings, the following issues are framed:
1) Is the suit maintainable in the present form and in fact?
2) Was a notice under Section 106 of the Transfer of Property Act dated May 20, 2010 served on the defendant? If so, is the notice valid, sufficient 2 and legal determining the tenancy of the defendant in respect of the suit premises?
3) Is the plaintiff entitled to decree as prayed in the plaint or to what relief or reliefs, is the plaintiff entitled ?
List the matter on 19th September, 2016.
(SHIVAKANT PRASAD, J.) sp2.