Calcutta High Court
Chandra Prakash Jhunjhunwala vs The Nuclear Power on 14 November, 2018
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-5
CS 221 of 2010
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CHANDRA PRAKASH JHUNJHUNWALA
Versus
THE NUCLEAR POWER
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 14th November, 2018.
Apperance:
Mr.Rajib Lall, Adv.
Mr. Deobrat Upadhyay, Adv.
Mrs.Munmun Mazumder, Adv.
Mr.Chayan Gupta, Adv.
Mr.Raj Kumar Basu, Adv.
The Court : The order dated 10th October, 2018 records that penalty under the relevant provisions of the Indian Stamp Act, 1899 had been assessed by the Collector of Stamp Revenue at Rs.85,000/-. Counsel appearing for the plaintiff submits that the original document namely, the deed of lease has now to be placed before the Registrar, Original Side for assessing the registration charges as well as the Stamp Duty. He submits that an agreement entered into between the parties 2 states that the stamp duty as well as the registration charges would be equally borne by the parties.
Be that as it may, the advocate on record of the plaintiff is directed to take the required steps for having the assessment of the charges done by the Registrar, Original Side, so that the examination in chief can be resumed at the earliest.
List this matter after three weeks for continuing the evidence.
(MOUSHUMI BHATTACHARYA, J.) dg2