Calcutta High Court (Appellete Side)
Essel Mininin & Industries Limited vs Life Insurance Corporation Of India on 13 January, 2020
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
1 13.01.2020 Ct. 5 ab 66 C.O. 74 of 2020 Essel Mininin & Industries Limited
-Vs-
Life Insurance Corporation of India Mr. Mainak Bose, Mr. Siddhartha Banerjee, Ms. Soni Ojha, ... for the petitioner The petitioner has filed the instant application under Article 227 of the Constitution of India challenging an order being No. 15 dated November 26, 2019 passed by the learned Chief Judge, City Civil Court at Calcutta in Miscellaneous Appeal No. 16 of 2019. By the impugned order, the application under Section 151 of the Code of Civil Procedure filed by the petitioner was allowed in part.
Mr. Bose, learned advocate appearing on behalf of the petitioner produces a copy of the letter dated January 13, 2020 issued by Ms. Tanushree Das Gupta, learned advocate who has instruction to appear on behalf of the Life Insurance Corporation of India in the instant case.
The petitioner is directed to serve a copy of this application upon the opposite party or the learned advocate who has instruction to appear in this matter.
Let this matter appear after a week before the appropriate Bench.
(Hiranmay Bhattacharyya, J.)