Calcutta High Court
Senbo Engineering Ltd vs Itd Cementation India Ltd on 4 July, 2017
Author: Soumen Sen
Bench: Soumen Sen
GA No.945 of 2017
CS No.55 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SENBO ENGINEERING LTD.
-Versus-
ITD CEMENTATION INDIA LTD.
Appearance:
Mr. D.N. Sharma, Adv.
Mr. Anunoy Basu, Adv.
Mr. Srinjoy Bhattacharyya, Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Arik Banerjee, Adv.
Mr. Chayan Gupta, Adv.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 4th July, 2017.
The Court : The affidavit of undertaking is not in clear terms and is not acceptable to this Court. The Court is inclined to modify the order dated 15th June, 2017 subject to the plaintiff filing an affidavit of undertaking that the present cheque or the renewed cheque for Rs.88,67,000/- would be honoured as and when presented. However, the affidavit affirmed on 20th June, 2017 is kept with the record.
(SOUMEN SEN, J.) A/s.