Calcutta High Court
Bmw Industries Limited vs Bank Of India & Anr on 11 March, 2010
Author: Patherya
Bench: Patherya
GA No. 408 of 2010
CS No. 241 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
BMW INDUSTRIES LIMITED
Versus
BANK OF INDIA & ANR.
For Petitioner: Mr. Jishnu Chowdhury
For Respondent No.2: Mr.Bhupesh Sharma
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 11th March, 2010.
The Court : In view of the order dated 24th February, 2010 passed by the learned Judge, City Civil Court dismissing T.S.835 of 2004 time to execute the Deed of Assignment is extended by 12(twelve) weeks. This order is passed as sums directed to be paid by the plaintiff to the defendant no.2 has been paid and accepted by the defendant no.2.
Copy of the order dated 24th February, 2010 be kept on record.
With the aforesaid direction this application is disposed of.
As no affidavit-in-opposition has been filed the allegation contained in the application is not admitted. 2
All parties to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa