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Dilip Choudhury vs Pratishruti Projects Ltd. on 22 January, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.30                                 COURT NO.8                  SECTION XVI

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Petitions for Special Leave to Appeal (C) Nos.343-345/2018

     (Arising out of impugned final judgment and order dated 22-08-2017
     in APDT No. 38/2016,    APDT No. 29/2016 and in APDT No. 24/2016
     passed by the High Court At Calcutta)

     DILIP CHOUDHURY                                                         Petitioner(s)

                                                       VERSUS

     PRATISHRUTI PROJECTS LTD. & ORS.                                        Respondent(s)

     (FOR ADMISSION and IA No.9310/2018-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS)


     Date : 22-01-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                   Mr.   Rana Mukherjee, Sr. Adv.
                                         Mr.   Ashok Awasthi, Adv.
                                         Ms.   Aishwary Awasthi, Adv.
                                         Mr.   Deeptakirti Verma, AOR

     For Respondent(s)                   Mr.   A. Sharan, Sr. Adv.
                                         Mr.   Suvashish Sengupta, Adv.
                                         Mr.   Sumon Dutta, Adv.
                                         Mr.   Sanchit, Adv.
                                         Mr.   S. Dasgupta, Adv.
                                         Mr.   Himanshu Shekhar, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Issue notice.

Mr. Himanshu Shekhar, learned counsel accepts notice on behalf of the respondent Nos.2, 3 and 5.

Let reply be filed within four weeks.

Rejoinder affidavit may be filed within two weeks thereafter.

17:07:00 IST List immediately after six weeks.

Reason:




     (ASHA SUNDRIYAL)                                                     (CHANDER BALA)
       COURT MASTER                                                        COURT MASTER