Calcutta High Court
Central Bank Of India & Anr vs Casyab Pvt. Ltd on 27 November, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
GA No. 3777 of 2008
GA NO. 1387 OF 2007
APOT NO. 241 OF 2007
APO NO. 149 OF 2007
GA NO. 2233 OF 2006
CS No. 115 of 2006
ORIGINAL SIDE
CENTRAL BANK OF INDIA & ANR.
Versus
CASYAB PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE
The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 27th November, 2008.
The Court : In this application the applicant prays for leave to correct the mistakes made by the appellants/defendants and draw up the decree in terms of the cause title as set out in the stay application being GA No. 1387 of 2007 connected with APOT No. 241 of 2007, APO No. 149 of 2007.
Hence, the application is allowed and there will be an order in terms of prayer (a) of the application.
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.) (SANKAR PRASAD MITRA, J.) kc.
R.O.(ct.)