Calcutta High Court
Steel Syndicate And Anr vs The Cese Limited & Anr on 14 July, 2010
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 300 of 2009
W.P 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 : 14th July, 2010.
The Court :- Mr. Chatterjee submits that he wants to rely upon an unreported judgment of this Court which he has not been able to find out till now and prays for limited time to produce the same. In view of that matter is adjourned for one week. All parties concerned are to act on a xerox signed copy 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/