Calcutta High Court (Appellete Side)
Mineral Exploration Corporation Ltd vs Zenith Investment (P) Ltd. & Anr on 6 April, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
April, 06
2015.
R.C.
F.A.T 442 OF 2011
Mineral Exploration Corporation Ltd.
Vs.
Zenith Investment (P) Ltd. & Anr.
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Mr. Debayan Bera
Mr.Dinabandhu Choudhury
Mr. Amal Kumar Saha
...for the Appellant.
The learned advocate for the appellant states
that the paper books which have been prepared by the
respondents are incomplete. He points out that several
documents which are necessary have not been included in the paper books and some documents are illegible. He therefore submits that the appellants are willing to prepare fresh paper book including all necessary documents and with legible copies of the documents included. He seeks an adjournment for this purpose.
List the matter after four weeks Paper books to be prepared by the appellant in the meantime and a copy to be served on the respondents.
( NISHITA MHATRE‐J) (ASHA ARORA‐J) 2