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Calcutta High Court

Shree Laxmi Iron & Steel Works Pvt.Ltd vs Research Designs & Standard ... on 16 January, 2018

Author: Shivakant Prasad

Bench: Jyotirmay Bhattacharya, Shivakant Prasad

ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                            Civil Appellate Jurisdiction
                                  ORIGINAL SIDE

                          APOT 392 of 2016
                           GA 3396 of 2016
                           CS 360 of 2012
             SHREE LAXMI IRON & STEEL WORKS PVT.LTD.
                              VERSUS
      RESEARCH DESIGNS & STANDARD ORGANISATION (RDSO) & ORS.

                                GA 662 of 2017
                               APO 510 of 2017
                               GA 1583 of 2017
                                CS 417 of 2012
                               GA 2515 of 2017
                       SURYA ALLOY INDUSTRIES LIMITED
                                  VERSUS
                           UNION OF INDIA & ORS.

                               CC 9 of 2017
                     SURYA ALLOY INDUSTRIES LIMITED
                                 VERSUS
                  P. K. SRIVASTAVA, DIRECTOR GENERAL,
           RESEARCH DESIGNS & STANDARD ORGANISATION (RDSO)

                             CC 18 of 2017
               SHREE LAXMI IRON & STEEL WORKS PVT.LTD.
                               VERSUS
        THE RESEARCH DESIGNS & STANDARD ORGANISATION (RDSO)

 BEFORE:

 The Hon'ble ACTING CHIEF JUSTICE JYOTIRMAY BHATTACHARYA

The Hon'ble JUSTICE SHIVAKANT PRASAD Date : 16th January, 2018.

Mr. Jayanta Kr. Mitra, Sr. Adv.

Mr. Debnath Ghosh, Adv.

Mr. Avijit Dey, Adv.

...for the appellant Mr. J. Chowdhury, Adv.

Mr. C. Gupta, Adv.

Mr. A. Basu, Adv.

Mr. D. R. Basu, Adv.

..for RITES Ltd.

Mr. L. K. Chatterjee, Adv.

Ms. Aparna Banerjee, Adv.

.. for RDSO.

Mr. Abhishek Singh, Adv.

..for petitioner in Item nos. 4 & 5. The Court : The report of the learned Special Officer dated 9th November, 2017, which was submitted before this Court in sealed cover, is taken out. Let such report be kept with the record.

Let copies of the report including the DVD of video recording, which is a part of the report, be circulated amongst the learned advocates of the respective parties by the Registry by tomorrow.

Let these matters be listed on 1st February, 2018 under the same heading. If the parties so desire, they may take exception to the report in the meantime. The learned advocates on record of the respective parties are directed to collect the report from the Registrar (Listing) of this Court.

(JYOTIRMAY BHATTACHARYA, ACJ.) (SHIVAKANT PRASAD, J.) sm