Calcutta High Court (Appellete Side)
The Calcutta Gujarati Education ... vs The Regional Provident Fund ... on 12 March, 2020
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 12.03.2020 Court No. 19 Item 1535 (ML) CP C.O. 208 of 2006 with CAN 9122 of 2019 The Calcutta Gujarati Education Society & anr.
vs. The Regional Provident Fund Commissioner & ors. Mr. S. Majumder, Mr. D. Dey.
...for the petitioner.
Mr. Rajib Ray, Mr. S. Dutta.
.....for the opposite party. Mr. Susanta Pal, Ms. A. Neogi.
....for the State.
CAN 9122 of 2019 is an application for restoring C.O. 208 of 2006, in terms of the Hon'ble Apex Court's order.
The Hon'ble Apex Court by order dated July 24, 2019 in Civil Appeal No. 7115 of 2009, came to a conclusion that the order dated June 19, 2008, dismissing the civil revision was incorrect and the order was set aside on the ground that the revisional application was maintainable before the High Court at Calcutta which had territorial jurisdiction over the cause of action out of which the revisional application had arisen.
CAN 9122 of 2019 is allowed. 2 List the civil revisional application on March 27, 2020 at 2.00 pm in the supplementary list.
(Shampa Sarkar, J.)