Calcutta High Court
Steel Syndicate & Anr vs The Cese Limited & Anr on 30 November, 2010
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 300 of 2009
W.P. No. 539 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STEEL SYNDICATE & ANR Plaintiff/Petitioner/Applicant
Versus
THE CESE LIMITED & ANR Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SHUKLA KABIR (SINHA) Date : 30th November, 2010.
The Court :- It is submitted that in terms of the order already passed by the Court, steps have already been taken up in this matter to serve all the petition to all the occupants of the premises in question to transfer the high tension line to the domestic supply to the persons who are getting supply at the said premises. In the meantime feasibility report is also to be prepared and filed by way of an affidavit on or before 15th December, 2010.
This matter is adjourned till December 16, 2010. All parties concerned are to act on a xerox signed copy 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.) (SHUKLA KABIR (SINHA), J.) dg/