Calcutta High Court
Basudeb Ganguly vs Chitta Ranjan Das & Ors on 17 February, 2010
Author: Mohit S. Shah
Bench: Mohit S. Shah, Pinaki Chandra Ghose
1
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
GA No. 295 of 2010
APOT No. 37 of 2010
Basudeb Ganguly
Versus
Chitta Ranjan Das & Ors.
GA No. 225 of 2010
APOT No. 52 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
Basudeb Ganguly
Versus
Chitta Ranjan Das & Ors.
GA No. 226 of 2010
APOT No. 53 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
K. R. Kamath
Versus
Chitta Ranjan Das & Ors.
GA No. 227 of 2010
APOT No. 54 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
M.V. Tankasale
Versus
Chitta Ranjan Das & Ors.
2
GA No. 228 of 2010
APOT No. 55 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
Nagesh Pydah
Versus
Chitta Ranjan Das & Ors.
GA No. 229 of 2010
APOT No. 56 of 2010
CC No. 197 of 2009
WP No. 226 of 2009
B. P. Sharma
Versus
Chitta Ranjan Das & Ors.
For Appellants : Mr. L.K. Gupta, Sr. Advocate,
Mr. Soumya Majumder,
Mr. Biswarup Bhattacharya, Advocates
For Respondents : Mr. Sunrit Deb,
Mr. I.C. Sharma, Advocates Before :
The Hon'ble CHIEF JUSTICE MOHIT S. SHAH The Hon'ble Justice PINAKI CHANDRA GHOSE Date : 17th February, 2010.
The Court : Learned Counsel for the respondent-writ petitioner states that the writ petitioner will not press the contempt application pending before the Learned Single Judge.3
In view of the above statement, no further order is required to be passed in these appeals except recording the above statement.
The appeals and the connected applications are disposed of. Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(MOHIT S. SHAH, CJ.) (PINAKI CHANDRA GHOSE, J.) SN.
Asst.Registrar(CR)