Calcutta High Court
Punjab & Sind Bank vs Snow View Properties Ltd.& Anr on 2 February, 2010
Author: Mohit S. Shah
Bench: Mohit S. Shah, Pinaki Chandra Ghose
GA No. 6 of 2010
APOT 6 of 2010
W.P. 411 of 2007
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
PUNJAB & SIND BANK Appellant
Versus
SNOW VIEW PROPERTIES LTD.& ANR. Respondents
For Appellant : Mr. K.K.Mitra with Mr. S.K.Mukherjee, Advocates For Respondents : Mr. Soumen Sen, Advocate BEFORE:
The Hon'ble CHIEF JUSTICE MOHIT S. SHAH AND The Hon'ble JUSTICE PINAKI CHANDRA GHOSE Date : 2nd February, 2010.
THE COURT : Learned counsel for the respondents states that the respondents will not press for implementation of the impugned judgment and order of the learned single Judge dated 1st December 2009, till 5th March,2010.
At the joint request of the parties, list this matter on 3rd March, 2010 for hearing.2
Urgent photostat certified copy of this order be made available to the parties upon compliance of usual formalities.
( MOHIT S. SHAH, C.J.) ( PINAKI CHANDRA GHOSE, J.) Rsg.
Asst.Registrar (CR)