Calcutta High Court
Indian Explosives Ltd vs Coal India Ltd. & Ors on 8 July, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.285 of 2006
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
INDIAN EXPLOSIVES LTD.
Versus
COAL INDIA LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 8th July, 2014.
Appearance:
Mr. Kalimuddin Mandal, Adv.
Mr. Partha Basu, Adv.
Mr. Nikhil Kumar Roy, Adv.
. . .for the defendants.
The Court: None appears on behalf of the plaintiff. It is submitted on behalf of the defendant that the written statement has been filed on 4th May, 2009. The defendant is directed to produce a copy of the written statement before the department concerned who shall upon production of the same verified it from the concerned record and shall file a report on the returnable date. The Master shall also ascertain if the written statement claimed to have been filed in the suit is lying defective. The suit is adjourned for one week.
Assistant Registrar attached to this Court is directed to communicate this order to the Registrar, Original Side and Master for compliance.
All parties concerned are to act on the basis of the server copy.
(SOUMEN SEN, J.) sp/