Calcutta High Court (Appellete Side)
In Re.: C.E.S.C. Limited vs Dr. Nilkamal Bezboruah Tarazan & Others on 14 May, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 01 14.05.2015 rpan Ct. No.17 F. A. No. 2 of 2005 [to be mentioned] with F. A. No. 3 of 2005 And In Re.: C.E.S.C. Limited Vs. Dr. Nilkamal Bezboruah Tarazan & Others __________________ Mr. Anirban Ray Mr. Rishav Dutt ... for the Appellant Para 21 of the judgment should read as follows:
The appeals are accordingly dismissed but, in the circumstances, without costs.
The certified copy be corrected accordingly.
(Nishita Mhatre, J.) (Asha Arora, J.)