Calcutta High Court
Shree Veknatesh Films Pvt Ltd vs Vipul Amrutlal Shah & Ors on 21 August, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
GA NO. 2153 OF 2009
APOT No. 309 of 2009
CS NO. 219 OF 2009
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SHREE VEKNATESH FILMS PVT LTD.
Versus
VIPUL AMRUTLAL SHAH & ORS.
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE
The Hon'ble JUSTICE I. P. MUKERJI Date : 21st August, 2009.
The Court : After the conclusion made by Mr. Mukherjee, leave is prayed before this Court to file additional grounds on behalf of the appellant but in our considered opinion after such conclusion of the arguments by the other side, it would not be proper for us to grant such leave to file the same and the same is also objected to by Mr. Bachawat. On that ground, we are not allowing to file it.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.)
(I. P. MUKERJI, J.)
Bp.
A.R(C.R)