Calcutta High Court
Steel Syndicate And Anr vs The Cese Limited & Anr on 3 September, 2010
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 300 of 2009
WP No. 693 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STEEL SYNDICATE AND ANR Plaintiff/Petitioner/Applicant
Versus
THE CESE LIMITED & ANR Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE ASIM KUMAR RAY Date : 3rd September, 2010.
The Court :- Mr. Sanyal will take instruction in this matter regarding feasibility of granting supply to the appellant-petitioners. In view of that this matter is adjourned till 2 weeks from date.
All parties concerned are to act on a xerox signed copy of the minutes 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.) (ASIM KUMAR RAY, J.) dg/