Calcutta High Court
Suresh Kumar Rungta & Ors vs Roadco (India) Private Ltd. & Ors on 6 January, 2011
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
Present :
The Hon'ble Justice Sengupta
And
The Hon'ble Justice Asim Kumar Ray
06.01.2011
APOT 391 of 2010
ACO 99 of 2010
CP 298 of 2002
Suresh Kumar Rungta & Ors.
Vs.
Roadco (India) Private Ltd. & Ors.
The Court :- After hearing Mr. Basak, learned counsel for the appellant and Mr. Kapur,
learned counsel for the respondent for considerable time we are of the view that in this application
no interim order need be passed as the appellant could not feel any prejudice or suffering from July, 2010 till today without any interim order. Hence we think that the appeal itself may be heard expeditiously.
For this purpose all formalities are dispensed with. Mr. Basak will file additional two copies of the stay application with proper pagination and index within two weeks from date. No copy of the additional stay petition is required to be served upon Mr. Kapur's Advocate on record as the stay petition has already been served upon him. However, a copy of the index to be annexed to this additional copy must be supplied to Mr. Kapur's Advocate on record.
Since Mr. Kapur's client has filed a cross objection he will also file a compilation in the said cross objection.
Stay application is disposed of.
Appeal and the cross objection will come up for hearing three weeks hence. 2 All parties shall act on a xerox signed copy of this order on usual undertakings.
(Sengupta, J.) (Asim Kumar Ray, J.) ANC.