Calcutta High Court (Appellete Side)
Item No vs (Modified) on 19 February, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
CRR 88 of 2006 19.02.2014
Court No.21 GAC Shipping (India) Private Limited & Ors.
Item No. 1Vs. (MODIFIED) The State of West Bengal & Anr.
Mr. Anand Keshri, Advocate .... For the Petitioners Mr. Debangan Bhattacharya, Advocate .... For the Opposite Party No. 2 On mention, the matter is taken up for hearing.
Mr. Anand Keshri, learned lawyer of the petitioner submits that on last occasion i.e. on 28.01.2014, Mr. Sandipan Ganguly, learned lawyer of the principal opposite party was not present. However, the junior of Mr. Ganguly was present on that day and prayed for time. But erroneously the order was recorded as if the learned lawyer of the petitioners prayed for time. Actually, the junior lawyer appearing on behalf of the principal opposite party prayed so.
This being the position, I modify the order dated 28.01.2014 as follows:-
On the prayer of the learned junior lawyer of the principal opposite party, the matter stands adjourned till first week of March, 2014.
(Toufique Uddin, J) sn