Calcutta High Court
Srei Equipment Finance Limited vs Svil Mones Limited & Ors on 19 April, 2016
Author: Manjula Chellur
Bench: Manjula Chellur
CC No. 88 of 2015
AP No. 674 of 2014
APO No. 413 of 2014
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LIMITED
Versus
SVIL MONES LIMITED & ORS.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 19th April, 2016.
For Petitioner : Mr. Swatarup Banerjee, Advocate
For Respondents : Ms. Sharmila Basu, Advocate
The Court : Petitioner's Counsel is directed to file typed copy of all the documents which are handwritten specially, the report of the Receivers.
List the matter after two weeks.
(MANJULA CHELLUR, CJ.) (ARIJIT BANERJEE, J.) SN.
AR(CR) GA No. 3721 of 2003 APO No. 554 of 2003 CS No. 70 of 2002 IN THE HIGH COURT AT CALCUTTA In Appeal from its Ordinary Original Civil Jurisdiction ORIGINAL SIDE JAY ENGINEERING WORKS LTD.
Versus USHA SHRIRAM INDIA & ANR.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR The Hon'ble JUSTICE ARIJIT BANERJEE Date : 19th April, 2016.
For Appellant : Ms. Natasha Roy, Advocate For Respondents :
The Court : Appellant's counsel is present and seeks time to furnish Memorandum of Appeal and the relevant papers for construction of the appeal papers since they are not traced in the office.
List the matter after six weeks. (MANJULA CHELLUR, CJ.) (ARIJIT BANERJEE, J.) SN.
AR(CR)