Calcutta High Court
Bloomfield Tea Company Limited vs Geoffery James Ower Johnston & Anr on 15 February, 2010
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
G.A> No. 1177 of 2007
G.A. No. 3045 of 2003
G.A.No. 4182 of 2002
G.A. No. 1870 of 2003
APO No. 418 of 2002
C.S.No. 692 of 1978
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
BLOOMFIELD TEA COMPANY LIMITED Plaintiff/Petitioner/Applicant
Versus
GEOFFERY JAMES OWER JOHNSTON & ANR Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SYAMAL KANTI CHAKRABARTI Date : 15th February, 2010.
The Court :- This matter is released from our list on the ground that the appeal is directed against the judgment and/or order of one of us (Pinaki Chandra Ghose,J). All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SYAMAL KANTI CHAKRABARTI, J.) dg/