Calcutta High Court
Basudeb Ganguly vs Chitra Ranjan Das & Ors on 2 February, 2010
Author: Mohit S. Shah
Bench: Mohit S. Shah, Pinaki Chandra Ghose
1
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
TA No. 8 of 2010
APOT No. 37 of 2010
Basudeb Ganguly
Versus
Chitra Ranjan Das & Ors.
APOT No. 52 of 2010
GA No. 225 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
Basudeb Ganguly
Versus
Chitra Ranjan Das & Ors.
APOT No. 53 of 2010
GA No. 226 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
K.R. Kamath
Versus
Chitra Ranjan Das & Ors.
APOT No. 54 of 2010
GA No. 227 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
M.V. Tanksale
Versus
Chitra Ranjan Das & Ors.
2
APOT No. 55 of 2010
GA No. 228 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
Nagesh Pyoah
Versus
Chitra Ranjan Das & Ors.
APOT No. 56 of 2010
GA No. 229 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
B. P. Sharma
Versus
Chitra Ranjan Das & Ors.
For Appellants : Mr. Soumya Majumder,
Mr. Biswarup Bhattacharya, Advocates
For Respondents : Mr. Sunrit Basu,
Mr. I.C. Sharma, Advocates Before :
The Hon'ble Mr. Mohit S. Shah, Chief Justice The Hon'ble Justice Pinaki Chandra Ghose Date : 2.02.2010 The Court : Let these matters be heard along with the main appeal, being APO No. 309 of 2009, on 17th February, 2010.
The ad interim stay, granted earlier, shall continue till 19th February, 2010.3
All parties concerned are to act on a signed photostat copy of this order on the usual undertakings.
(Mohit S. Shah, CJ.) (Pinaki Chandra Ghose, J.) SN.
Asst.Registrar(CR)