Calcutta High Court (Appellete Side)
M/S. M. S. Commercial & Ors vs Calicut Engineering Works Ltd on 19 August, 2014
1
8 19.08.
2014
F.M.A.T. 62 of 2012
ns
M/s. M. S. Commercial & ors.
Versus
Calicut Engineering Works Ltd.
Mr. Kuldip Mullick,
Mr. Pradeep Kumar ... For the appellants.
Mr. Tapan Kr. Sil ... for the respondent.
Mr. Tapan Kumar Sil, learned counsel represents the sole respondent, hence service of notice of appeal upon the said respondent is dispensed with.
This appeal would be heard on the grounds mentioned in the memorandum of appeal.
The lower Court record of this case be called for immediately.
The appellants are directed to deposit the special messenger costs to bring the lower Court record within a week from date.
After arrival of the lower Court record, office shall examine the same and if found complete, shall serve notice of arrival of the lower Court record on the learned Advocate for the appellants at once.
The appellants are given liberty to prepare and file requisite number of informal paper books - printed, typewritten or cyclostyled, as the case may be, out of court, within a period of four weeks from the date of service of notice of arrival of the lower Court record on the learned Advocate for the appellants.
As soon as the paper book is filed, place it for 2 'for hearing'; in default of steps being taken, place it for final orders.
( Manjula Chellur, Chief Justice ) ( Banerjee, J. )