Calcutta High Court
Casyab Private Limited vs Central Bank Of India & Anr on 18 August, 2016
Author: Manjula Chellur
Bench: Manjula Chellur, Arijit Banerjee
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GA No. 3044 of 2015
APOT No. 449 of 2015
CS No. 115 of 2006
CASYAB PRIVATE LIMITED
Versus
CENTRAL BANK OF INDIA & ANR.
And
GA No. 1285 of 2016
APO No. 381 of 1983
UNION OF INDIA & ORS.
Versus
PARASEA COLLIERIES LIMITED & ANR.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE ARIJIT BANERJEE Date : 18th August, 2016.
Mr. Surajit Nath Mitra, Sr. Adv. Mr. Swatarup Banerjee, Adv.
Mr. Samrat Mukherji, Adv.
...for the Appellant Mr. Gautam Chakraborty, Adv.
...for Central Bank of India (in Item no.10) Mr. Sunil Singhania, Adv.
Mr. S.N. Pandey, Adv.
(in Item no.11) The Court : It is brought to our notice that on 28.7.2016 by mistake the order dictated in the open Court was referred to as an order in this matter, that is, APOT No. 449 of 2015, appearing as item no.14 of that day's list but it should be an order passed in APOT No.381 of 1983, item no.15 of that day's list. So far as APOT No. 449 of 2015, on 28.7.2016 the matter was actually adjourned at the request of the counsel for the parties.
2Registry is directed to carry out the corrections and make fresh orders pertaining to 28.7.2016 in both APOT No. 449 of 2015 and APO No.381 of 1983.
(MANJULA CHELLUR, CJ.) (ARIJIT BANERJEE, J.) SN/Rsg.
AR(CR)