Calcutta High Court
Reliance Telecom Ltd vs Tata Teleservices Ltd on 20 April, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 1163 of 2011
CS No. 148 of 2006
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RELIANCE TELECOM LTD.
-Versus-
TATA TELESERVICES LTD.
Appearance:
Mr. Sabnkar Kumar Samanta, Adv.
...For the plaintiff.
Mr. R. K. Khanna, Adv.
...For the defendants.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : April 20, 2011.
The Court : This is an application by the defendant for dismissal of the suit. The plaintiff is represented. It is submitted on behalf of the plaintiff that the plaintiff is not desirous of proceeding any further with the suit.
In such view of the matter, C.S.No.148 of 2006 is dismissed as not pressed. All interlocutory applications, including G.A.No.1163 of 2011, stand disposed of. Interim orders, if any, stand vacated. There will be no order as to costs.
Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) A/s.