Calcutta High Court
Sunbio Technology Ltd vs The Jute Corporation Of India & Anr on 29 April, 2010
APOT No.250 of 2010
GA No.1387 of 2010
With
AP No.691 of 2009
In the High Court at Calcutta
Civil Appellate Jurisdiction
Original Side
In the matter of:
Sunbio Technology Ltd... . . . . Appellant.
Versus
The Jute Corporation of India & Anr. . . . . . .Respondents
Before:
The Hon'ble Justice Banerjee And The Hon'ble Justice Kalidas Mukherjee Date: 29.04.2010 Appearance:
Mr. R.N. Ghosh, Adv., Mr. S. Chosdhury Adv., for the appellant Mr. Subimal Mukherjee, Adv. for the respondents.
The Court:- Causes shown are sufficient. Delay is condoned. Appeal is taken on record. Filing of paper book is dispensed with. However, the appellants must incorporate all the papers used before the Court below in the composite paper book to be filed in APOT No.245 of 2010, APOT No.246 of 2010, APOT No.247 of 2010, APOT No.248 of 2010, APOT No.249 of 2010, APOT No.251 of 2010, APOT No.252 of 2010. Let this appeal be also heard along with APOT No.245 of 2010, APOT No.246 of 2010, APOT No.247 of 2010, APOT No.248 of 2010, APOT No.249 of 2010, APOT No.251 of 2010, APOT No.252 of 2010.
GA No.1387 of 2010 is disposed of without any order as to costs. 2 Since no affidavit has been filed, the allegations contained in the application are deemed to have been not admitted by the respondents.
Urgent 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.) SP/