Calcutta High Court
Duncans Industries Limited vs Duncans Industries Limited on 28 April, 2009
Author: Maharaj Sinha
Bench: Maharaj Sinha
CP No. 160 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
In the matter of:
DUNCANS INDUSTRIES LIMITED
SRI SUKESH CHANDRA GIRI GOSWAMI & ORS. Plaintiff/Petitioner/Applicant
Versus
DUNCANS INDUSTRIES LIMITED Defendant/Respondent
Mr. Jayanta Kumar Das, Advocate BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA Date : 28th April, 2009.
The Court : Let the service be effected upon the company and an affidavit of service filed on or before the returnable date.
The matter is made returnable two weeks hence. All parties concerned are to act on a xerox signed copy of this order upon the usual undertakings.
(MAHARAJ SINHA, J.) G/