Calcutta High Court (Appellete Side)
Dassnagar Precisions Engineering ... vs State Bank Of India And Another on 4 July, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
160 4.7.2017 md.
C.O. 917 of 2017 Dassnagar Precisions Engineering Private Ltd. and others
-Vs-
State Bank of India and another Ms. Jayati Chowdhury .. for the petitioners Since the order impugned is amenable to an appeal, the present petition under Article 227 of the Constitution is not entertained and the petitioners are left free to pursue their usual remedy in accordance with law.
C.O.917 of 2017 is dismissed without going into the merits thereof.
The petitioners may obtain the certified copy of the order impugned dated January 16, 2017 upon leaving behind a photocopy thereof duly countersigned by advocate.
There will be no order as to costs.
(Sanjib Banerjee, J.)