Calcutta High Court
Asit Kumar Palit vs Wpil Ltd on 22 September, 2008
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
ORDER SHEET CS No.69 of 2005 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION Asit Kumar Palit. . . . Plaintiff Versus WPIL Ltd. . . .Defendant Before:
The Hon'ble Justice Jayanta Kumar Biswas Date. 22.09.2008 The Court: Mr. Mitra and Mr. Ghosh submit that unfortunately the parties could not reach an amicable settlement and hence arguments have to be concluded by Mr. Ghosh who was giving reply to Mr. Mitra's arguments. In view of the fact that a large number of motions on the appellate side, presumably very urgent, have been assigned to this court by my Lord the Chief Justice, and especially when only a few days are left for the long vacation to ensue, I am unable to make it convenient to hear arguments in this case at the present moment. Hence I make the following order.
Add the matter for further arguments to the next monthly list as the first item of the argument matters. 2
Urgent certified xerox copy of this order, if applied for, shall be supplied to the parties on the usual undertakings.
(Jayanta Kumar Biswas, J.) SP/