Calcutta High Court
Steel Syndicate & Anr vs The Cese Limited & Anr on 19 November, 2010
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 300 of 2009
W.P. No. 693 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STEEL SYNDICATE & ANR Plaintiff/Petitioner/Applicant
Versus
THE CESE LIMITED & ANR Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SHUKLA KABIR (SINHA) Date : 19th November, 2010.
The Court :- Since Mr. Saha submits that no notice has been served on all the occupies of the building in question, a notice should be served to all the occupies stating to signify their consent in respect of handing over of high tension line and to have a meter in their own name at their own cost.
This matter is adjourned till 30th November, 2010. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SHUKLA KABIR (SINHA), J.) dg/