Calcutta High Court
Mbl Infrastructure Limited vs Rites Limited & Ors on 23 July, 2018
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya, Rajarshi Bharadwaj
ORDER SHEET
G.A.No.945 of 2018
With
APOT 23 of 2018
WP 1645 OF 2010
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
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MBL INFRASTRUCTURE LIMITED Vs RITES LIMITED & ORS BEFORE:
The Hon'ble CHIEF JUSTICE JYOTIRMAY BHATTACHARYA The Hon'ble JUSTICE RAJARSHI BHARADWAJ Date : 23rd July, 2018.
Appearance:
Mr.Ratnanko Banerjee, Sr.Advocate Mr.S.Sarkar,Advocate Ms.Soumali Basu,Advocate Ms.Aryaa Chatterjee,Advocate ...for appellant.
Mr.Sarvapriya Mukherjee,Advocate Mr.Ayan De,Advocate ...for Rites.
The Court : The respondent Nos.1 and 2 is represented by Mr.Mukherjee, learned Advocate. Service has not yet been effected upon the respondent No.3. Respondent Nos.4 and 5 are co-petitioners in the writ petition.2
As such service of notice relating to the application for condonation of delay upon the respondent Nos.4 and 5 is dispensed with.
The appellant is directed to serve a copy of this application for condonation of delay upon the respondent No.3 indicating that this application will be listed on 30th July, 2018. The appellant is also directed to file Affidavit of Service on the next date of hearing.
(JYOTIRMAY BHATTACHARYA, CJ.) (RAJARSHI BHARADWAJ, J.) ssaha AR(CR)