Calcutta High Court
Orient Paper & Industries Ltd vs Jayanta Lamp Industries Pvt. Ltd on 18 February, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
APOT 71 of 2011
GA 426 of 2011
-with-
CS 259 of 2009
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
Orient Paper & Industries Ltd.
-vs-
Jayanta Lamp Industries Pvt. Ltd.
Present :
The Hon'ble Justice
BHATTACHARYA
-And-
The Hon'ble Justice
TARUN KUMAR GUPTA
February 18, 2011.
Appearance :
Mr. Anindya Kumar Mitra, Senior Advocate.
Ms. Mousumi Bhattacharya, Advocate.
Mr. Partha Basu, Advocate.
Mr. Sudhakar Prasad, Advocate.
... for the Appellant.
Mr. Pratap Chatterjee, Senior Advocate.
Mr. Ranjan Bachawat, Advocate.
Mr. Debnath Ghosh, Advocate.
Mr. S. Sen, Advocate.
Mr. P. Sinha, Advocate.
Mr. Tanmoy Roy, Advocate.
Mr. Swarup Kumar Kar, Advocate.
... for the Respondent.
THE COURT : After hearing the learned Counsel for the parties and after going through the materials on record, we are of the view that no interim order should be passed at this stage before decision on merit. We, however, propose to hear out the appeal itself by treating the application for stay as informal paper book with liberty to the appellant to file a supplementary paper book containing other relevant papers, including the document 2 sent under the letter-head of Mr. Tanmoy Roy, LL.B., Advocate, dated 22nd September, 2009, which were placed before the learned Single Judge but not included in the stay application within a week from to-day.
Let the appeal be added in the list after a fortnight ( 04.03.2011). Supplementary paper book be filed in the meantime.
( BHATTACHARYA, J ) ( TARUN KUMAR GUPTA, J ) rnc.