Calcutta High Court
Calicut Engineering Works Ltd vs Heavy Engineering Corporation Ltd on 21 February, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
C.S. No. 373 of 1994
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CALICUT ENGINEERING WORKS LTD. Plaintiff
Versus
HEAVY ENGINEERING CORPORATION LTD. defendant
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 21st February, 2014.
For Plaintiff: Mr. Asish Chakraborty, Adv.
For defendant : Mr. Shakya Sen, Adv. I have considered the pleadings. The issues suggested by the parties are settled as follows :
i) Was time essence of the contract?
ii) Was the termination of the contract valid?
iii) Is the plaintiff entitled to a decree as prayed for in prayer (a) of the plaint?
iv) To what other relief(s) is the plaintiff entitled to?
Urgent website certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(DEBANGSU BASAK, J.) K. Banerjee A.R. [C.R.]