Calcutta High Court (Appellete Side)
Martin Burn Ltd vs Martin Burn Ltd on 5 August, 2019
1 Item No. 15 In The High Court At Calcutta Civil Revisional Jurisdiction 5.8.19 CO 1266 of 2016 (Assigned) + CAN 3911 of 2017 Martin Burn Ltd.
v.
Martin Burn Ltd.
Learned counsel appearing on behalf of the petitioner submits that during the pendency of the revisional application, the proceeding out of which the present revisional application arises, has already been disposed of and he prays accommodation to file the copy of the order disposing the said proceeding.
Such prayer is allowed.
Let the matter appear after two weeks under the heading "For order" in the supplementary list.
sh ( Biswajit Basu, J.)