Calcutta High Court
West Bengal Infrastructure ... vs Uco Bank on 13 January, 2020
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
ODC-2
ORDER SHEET
CS 169 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
WEST BENGAL INFRASTRUCTURE DEVELOPMENT FINANCE CORP. LTD.
Versus
UCO BANK
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 13th January, 2020.
Appearance:
Mr. T. Bose, Sr. Adv.
Mr. A. K. Dhar, Adv.
Ms. Vineeta Meharia, Adv.
Ms. Sharmistha Ghosh, Adv.
Mr. Shayak Chakraborty, Adv.
Mr. Swarbhanu Bhattacharya, Adv.
Ms. Neha Chakraborty, Adv.
... for the plaintiff Mr. Rajarshi Dutta, Adv.
Mr. Arjun Mookerjee, Adv.
Mr. M.K. Seal, Adv.
... for the defendant The Court: The advocate-on-record of the plaintiff seeks leave to file a corrected copy of Volume-2 of the Dak Registers. Volume-2 is submitted in Court today and taken on record.2
The additional Volumes, namely, Volumes 5, 6 and 7 being the additional Judge's Brief of Documents are submitted in Court today by the advocate-on- record of the plaintiff and taken on record.
Learned Counsel for the defendant raises an objection to the marking of the exhibits at the end of the re-examination conducted by learned Counsel for the plaintiff. Counsel also objects to the re-examination conducted by the plaintiff.
Considering the difficulties expressed by Counsel appearing for both the parties as well as the advocate-on-record of the plaintiff, a request has been made to fix the matter on 27th January, 2020.
List the matter on 27th January, 2020 for examination-in-chief of the plaintiff's second witness.
(MOUSHUMI BHATTACHARYA, J.) sp3/R.Bhar