Calcutta High Court
Sikha Basu vs Bma Wealth Creators Limited on 23 February, 2021
Author: I. P. Mukerji
Bench: I. P. Mukerji, Md. Nizamuddin
OD-4
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APO/8/2021
WITH AP/641/2016
IA NO:GA/1/2021
SIKHA BASU
VS.
BMA WEALTH CREATORS LIMITED
............
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI AND The Hon'ble JUSTICE MD. NIZAMUDDIN Date : 23rd February, 2021.
[VIA VIDEO CONFERENCE] Mr.Rupak Ghosh, Mr. Ayan Dutta, Mr. Abhijit Sarkar, Advs...for appellant. The Court : This appeal from a judgment and order dated 26th June, 2020 of a learned single Judge of this Court, is formally admitted.
An affidavit of service is on record. The respondent does not appear.
Let the notice of appeal be issued and served upon the respondent by 15th March, 2021.
We propose to hear out the appeal expeditiously dispensing with all formalities.
Let an informal paper book be prepared and filed in this Court by the Advocate on record for the appellant by 15th March, 2021, serving a copy thereof on each of the contesting parties, on usual terms at least three days before the date of hearing of the appeal.
List the appeal for hearing on 24th March, 2021 fairly at the top.
The application, GA/1/2021 is disposed of accordingly.
(I. P. MUKERJI, J.) ( MD. NIZAMUDDIN, J. ) pkd.2