Calcutta High Court (Appellete Side)
Vijay Sports Club vs The Cricket Association Of Bengal on 18 November, 2019
Author: Shampa Sarkar
Bench: Shampa Sarkar
18.11.2019 Court No. 19 Item No. 22 Ashoke C.O. 3776 of 2019 Vijay Sports Club
-versus-
The Cricket Association of Bengal Mr. Saptangsu Basu, Mr. Kallol Bose, Mr. Suman Banerjee.
... For the Petitioner.
By this application, the plaintiff/ petitioner has impugned an order dated September 20, 2019 passed by the learned Judge, 6th Bench, City Civil Court at Calcutta, in Title Suit No. 1587 of 2018.
The petitioners are aggrieved by the order, inasmuch as their suit has been adjourned by the learned court below until further orders of the Hon'ble Apex Court in the matter of Board of Control for Cricket in India & Ors. -versus- Cricket Association of Bihar & Ors.
It is the contention of Mr. Basu, learned senior advocate, appearing on behalf of the petitioner, that the subject matter of the suit was a declaration that the plaintiff/petitioner being a registered society was the sole representative of Vijay Sports Club before the Cricket Association of Bengal and not the opposite party no. 2.
He, further, submitted that the lis is not connected to the point left for determination before the Hon'ble Apex Court.
The learned advocate-on-record of the petitioner is directed to issue notice upon the opposite party by speed post with A/d., as also upon the learned advocate appearing for the opposite party in the court below.
The affidavit of service to be filed on the next date.
Let this matter appear in the daily supplementary list on November 29, 2019.
(Shampa Sarkar, J.) 1 2