Calcutta High Court
United Bank Of India vs M.M.T.C. Ltd on 15 July, 2015
Author: Manjula Chellur
Bench: Manjula Chellur
APO 330 of 2006
C.S.90 of 1997
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
UNITED BANK OF INDIA
Versus
M.M.T.C. LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 15th July, 2015.
For the Appellant :
For the Respondent :
THE COURT : We have seen the note of Registrar, Original Side. Having regard to the technical difficulty that would arise, if our directions were to be implemented, we direct the Registrar, Original Side to assign a new number to this matter viz.APD 330 of 2006 instead of APO 330 of 2006. Be it recorded that all orders hitherto passed in APO 330 of 2006 be treated as to have been passed in APD 330 of 2006.
Registrar, Original Side, is directed to do the needful in the matter.
( MANJULA CHELLUR, C.J.) ( JOYMALYA BAGCHI, J.) Rsg AR(CR) 2