Calcutta High Court (Appellete Side)
M/S Special Steel And Wire Wings vs Radhe Shyam Bhootra And Others on 4 December, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.9.
December 4, 2017.
SG CO 3706 of 2017 M/s Special Steel and Wire Wings
-versus-
Radhe Shyam Bhootra and others Ms Reshmi Ghosh ... for the petitioner.
Mr Malay Singh Mr Sunny Nandy ... for the opposite parties.
It has been rightly pointed out on behalf of the opposite parties that the appeal is not maintainable since the order has been passed on an injunction application along with an application for vacating a subsisting order of injunction.
Since the order impugned is clearly appellable, the present petition under Article 227 of the Constitution cannot be entertained. CO 3706 of 2017 is dismissed as not maintainable without going into the merits thereof.
It will be open to Advocate for the petitioner to take back the certified copy of the order impugned upon leaving behind a photocopy thereof duly countersigned.
There will be no order as to costs.
( Sanjib Banerjee, J. ) 2