Calcutta High Court
Bmw Industries Ltd vs Bank Of India & Anr on 21 November, 2008
Author: Patherya
Bench: Patherya
CS No. 241 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
BMW INDUSTRIES LTD. Plaintiff/Petitioner/Applicant
Versus
BANK OF INDIA & ANR. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 21st November, 2008.
The Court : Plaint is presented and admitted subject to scrutiny by the department.
Leave under Clause 12 of the Letters Patent is granted. Leave is also granted to put in the deficit court fees. For such purpose, Mr.Amit Agarwalla, advocate is appointed Receiver to put in the deficit court fees by 25th November, 2008.
In default the suit shall stand dismissed. Leave is granted to the plaintiff to incorporate the full address of the defendant no.1 and to correct paragraph 40 of the plaint.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) sb/