Calcutta High Court (Appellete Side)
West Bengal Industrial Development ... vs Emami Agrotech Ltd (Formerly Emami ... on 6 September, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
IN THE HIGH COURT AT CALCUTTA
06-09-2016 Civil Appellate Jurisdiction
Appellate Side
subrata
.
CAN No.5132 of 2016 in M.A.T.No.850 of 2016 West Bengal Industrial Development Corporation Ltd.
-vs-
Emami Agrotech Ltd (Formerly Emami Biotech Ltd.) & Ors.
with FMA No.2102 of 2016 with CAN No.5133 of 2016 Mr. Rudra Sankar De ...for the appellant Ms. Vineeta Meharia Mr. Souvik Majumder Mr. Abhishek Banerjee ...for the respondent no.1 Learned advocate for the respondent no.1 submitted that he she would like to file opposition to the section 5 application pertaining to the appeal (MAT No.850 of 2016).
Let affidavit-in-opposition be filed within a fortnight; reply, if any, be filed within a week thereafter. The application for condonation of delay along with the connected appeal be listed on the following day after exchange of affidavits.
Certified photostat copy of this order, if applied for, shall be given to the parties.
(Girish Chandra Gupta, Acting Chief Justice) (Arijit Banerjee, J)