Calcutta High Court
Forum Projects Private Limited vs Alwaye Properties & Finance Ltd. & Ors on 19 June, 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 : 19th June, 2013.
Appearance:
Mr. Aniruddha Mitra, Adv.
Mr. Chayan Gupta, Adv.
Mr. S.K. Kundu, Adv.
The Court: After hearing the learned Counsel for the parties it appears that there is a dispute with regard to the payment of Corporation rates and taxes in respect of the suit premises for the period August 2002 and April 2010 for 93 months. Ms. Piyali Sengupta, Advocate and a member of the Bar Libreary Club is appointed as a Special Referee determine the said issue after hearing the parties. The parties are directed to file all documents and papers that may be required for the purpose of deciding the said issues by the Special Referee. The Special Referee shall be entitled to an initial remuneration of 1000 GMs. to be paid by the plaintiff at the first instance. The Special Referee shall file a report 2 after eight weeks from the date of entering referance. The suit is adjourned for twelve weeks.
Special Referee and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) SP/