Calcutta High Court
M/S. Desai Automobiles vs M/S. J.S. Chandhok (Developers) Pvt. ... on 10 July, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder, Sankar Acharyya
ORDER SHEET
GA No. 1945 of 2017
with
APO No. 70 of 2016
CS No. 118 of 2010
EC No. 314 of 2012
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
M/S. DESAI AUTOMOBILES
Versus
M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
And
The Hon'ble JUSTICE SANKAR ACHARYYA
Date : 10th July, 2017
Mr. F. Ghaffar, Adv.
...for the appellant
Ms. Somali Mukhopadhyay, Adv.
...for the respondents
The Court : Since the appeal arises out of a decree but the appeal has been numbered as APO, a rectification of records is required to be effected by the Registry. As such, let the files be sent to the appropriate department for re-registration/re-numbering.
The matters shall, once re-registered/re-numbered, appear in the list one week hence under the same heading.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) sg.
2OD 32 APO 70 of 2016 GA 74 of 2016 IN CS 118 of 2010 IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION M/S. DESAI AUTOMOBILES Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT LTD.
& ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE The Hon'ble JUSTICE SIDDHARTHA CHATTOPADHYAY Date : 3rd May, 2017.
Mr. S.P.Sarkar,Sr. Advocate appears.
Mr. Pratap Chatterjee,Sr. Advocate appears.
The Court :- Since the parties say that the appeal arises out of a decree, let the matter go out of this list for want of determination.
(SANJIB BANERJEE, J.) (SIDDHARTHA CHATTOPADHYAY, J.) S.Chandra 3 ORDER SHEET GA No. 1245 of 2017 with APO No.70 of 2016 C. S. No.118 of 2010 EC No.314 of 2012 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE M/S. DESAI AUTOMOBILES Versus M/S. J. S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER The Hon'ble JUSTICE SANKAR ACHARYYA Date : 19th April, 2017.
Ms. A. Quereshi, Adv.
...for the appellant Ms. Somali Mukhopadhyay, Adv. ...for respondent no.1.
The Court : This is an application for extension of an interim order initially passed on 8th March, 2016. Having heard the learned advocates representing the parties and considering the facts and circumstances of the case, this Court allows the application by extending the interim order for a further period of eight weeks from date or until further orders, whichever is earlier.4
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) TR/ 5 ORDER SHEET GA No. 353 of 2017 with APO No.70 of 2016 C. S. No.118 of 2010 EC No.314 of 2012 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE M/S. DESAI AUTOMOBILES Versus M/S. J. S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR. BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER The Hon'ble JUSTICE SANKAR ACHARYYA Date : 13th February, 2017.
Mr. F. Ghaffar.
Mr. P.K. Singh, Advs.
...for the appellant Ms. Somali Mukhopadhyay, Adv. ...for respondent no.1.
The Court : This is an application for extension of an interim order initially passed on 8th March, 2016. Having heard the learned advocates representing the parties and considering the facts and circumstances of the case, this Court allows the application by extending the interim order for a further period of eight weeks from date or until further orders, whichever is earlier.6
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) TR/