Calcutta High Court
Empire Jute Company Ltd vs The Jute Corporation Of India Limited & ... on 28 April, 2010
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APOT No. 245 OF 2010
GA No. 1382 of 2010
With
AP No.674 of 2009
EMPIRE JUTE COMPANY LTD.
Versus
THE JUTE CORPORATION OF INDIA LIMITED & ANR.
APOT No. 246 of 2010
GA No. 1383 of 2010
With
AP 688 of 2009
NELLIMARLA JUTE MILLS LIMITED
VS.
THE JUTE CORPORATION OF INDIA & ANR.
APOT No.247 of 2010
GA No. 1384 of 2010
With
AP 673 of 2009
AGARPARA JUTE MILLS LIMITED
VS.
THE JUTE CORPORATION OF INDIA & ANR.
APOT No.248 of 2010
GA No.1385 of 2010
With
AP 672 of 2009
PREMIUM AGRO EXPORTS LIMITED
VS.
2
THE JUTE CORPORATION OF INDIA & ANR.
APOT No.249 of 2010
GA No. 1386 of 2010
With
AP No.690 of 2009
MEGHNA JUTE MILLS LIMITED
VS.
THE JUTE CORPORATION OF INDIA
APOT No.251 of 2010
GA No.1388 of 2010
With
AP 689 of 2009
SANATAN COMMERCIAL PRIVATE LIMITED & ANR.
VS.
THE JUTE CORPORATION OF INDIA
APOT No.252 of 2010
GA No. 1389 of 2010
With
AP 687 of 2009
SHRI GOURI SHANKAR JUTE MILLS LIMITED & ANR.
VS.
THE JUTE CORPORATION OF INDIA
BEFORE:
The Hon'ble JUSTICE BANERJEE
The Hon'ble JUSTICE KALIDAS MUKHERJEE
Date : 28th April, 2010.
3
Appearance
Mr. R.N. Ghose, Adv.
Mr. S. Chowdhury, Adv.
............for appellant.
Ms. Nandini Mitra, Adv.
Mr. Subimal Mukherjee, Adv.
................for respondent.
The Court :- These appeals are barred by twenty seven days. Causes shown being sufficient, delay is condoned. Appeals are taken on record.
Ms. Nandini Mitra being assisted by Mr. Subimal Mukherjee appears for the sole respondent. Service of notice of appeal is dispensed with.
A composite paper book incorporating all papers used before the Learned Single Judge be filed within one week after Summer Vacation. As soon as paper books are filed place it for hearing, in default place it for final order.
Since no affidavit has been called for allegations contained in the application are deemed to have not been admitted by the appearing respondent.
The applications are disposed of without any order as to costs. Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BANERJEE, J.) (KALIDAS MUKHERJEE, J.) GH.