Calcutta High Court
Forum Projects Private Limited vs Alwaye Properties & Finance Ltd. & Ors on 12 November, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No. 137 of 2010
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
FORUM PROJECTS PRIVATE LIMITED
Versus
ALWAYE PROPERTIES & FINANCE LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 12th November, 2013.
Appearance:
Mr. Aniruddha Mitra, Adv.
Mr. Chayan Gupta, Adv.
Mr. S.K. Kundu, Adv.
The Court :- Pursuant to the order passed by this Court on 19th June, 2013, a Special Referee, who was appointed to assess the Corporation rates and taxes, has filed a report in Court today and the same be circulated amongst the parties.
The Special Referee shall be entitled to further remuneration of 500 G.Ms to be paid by the plaintiff at the first instance. 2
The Special Referee has filed an envelop containing communications made to one M/s. DSJ Comminications Limited. The three letters duly addressed to M/s. DSJ Communications Limited were returned "unserved". Let those three letters along with the report be kept with the records.
The suit shall appear in the list on 27th November, 2013.
The Special Referee and all parties are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) snn.
A.R.(CR).