Calcutta High Court
Nellimarla Jute Mills Co. Ltd vs Rampuria Industries & Investments Ltd on 5 January, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA NO.3763 OF 2010
EOS No. 16 of 1997
IN THE HIGH COURT AT CALCUTTA
Extra-Ordinary Original Civil Jurisdiction
NELLIMARLA JUTE MILLS CO. LTD.
Versus
RAMPURIA INDUSTRIES & INVESTMENTS LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 5th January, 2011.
Appearance :-
Mrs.Manju Agarwalla Adv., for the defendant.
Mr.Dipak Jain, Adv., for the plaintiff.
The Court : In view of the order dated October 5, 2004 passed by the Supreme Court requiring this suit and a connected matter to be tried by the City Civil Court, there will be an order in terms of prayer (a) of the present petition. The Registrar, Original Side, should cause the papers relating to the present suit to be expeditiously transferred to the City Civil Court.
GA No.3763 of 2010 is disposed of without any order as to costs.2
Since no affidavit has been called for, the allegations in the petition should not be deemed to have been admitted.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sd/