Calcutta High Court (Appellete Side)
Messers Saltee Infrastructure Ltd vs Sunil Kakrania & Ors on 22 November, 2017
1 22/11/2017
ARDR C.O. 3639 of 2017 Messers Saltee Infrastructure Ltd.
Vs. Sunil Kakrania & ors.
Mr. Aniruddha Chatterjee, Mr. Srijib Chakraborty, Ms. Riya Das, ...for the petitioner.
It seems to me that the submission made by the learned counsel for the petitioner can be termed as "much ado about nothing".
He only prayed for expeditious disposal of the case and the date for argument is fixed on 04/12/2017. It will not change the complexion of the case.
Since the petitioner has made for an innocuous prayer, so this Court is of the view that service of notice upon the opposite parties is not required.
Therefore, learned trial court is hereby directed to hear the matter on the date (4/12/2017) fixed by him and to pass appropriate order as he may think fit and proper.
With this direction, the C.O. stands disposed of. Urgent photostat certified copy of this order, if applied for, be given to the parties.
(Siddhartha Chattopadhyay, J.) 2