Calcutta High Court
Axis Bank Limited (Formerly Known As Uti ... vs Dc Industrial Plant Services Pvt Ltd on 19 August, 2013
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ORDER SHEET
ACO No. 147 of 2013
ACO No. 148 of 2013
APOT No. 389 of 2013
CP No. 262 of 2012
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
AXIS BANK LIMITED (FORMERLY KNOWN AS UTI BANK LTD)
Versus
DC INDUSTRIAL PLANT SERVICES PVT LTD
BEFORE:
The Hon'ble JUSTICE BANERJEE
The Hon'ble JUSTICE MRINAL KANTI CHAUDHURI
Date : 19th August, 2013.
Appearance: Mr. S.N.Mookherjee, Sr. Advocate
With Mr. Siddhartha Banerjee, ld. Advocate
For the Appellant
Mr. Ranjan Bachawat with Mr. R. Medora and
Ms. Nirvika Dutta, ld. Advocates for the
Respondent.
The Court :- The appeal is barred by seven days. Causes being sufficient, delay is condoned. Appeal is taken on record.
Since Mr. Bachawat represents the sole respondent, service of notice of appeal is dispensed with.
The appellant is directed to file requisite numbers of informal paper books within 4 weeks from date. As soon as paper book is filed, place it for hearing. In default, place if for final order.
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There would be stay of operation of the judgment and order to the extent of payment of cost.
Both the ACO Nos. 147 and 148 of 2013 are disposed of without any order as to costs.
(BANERJEE, J.) (MRINAL KANTI CHAUDHURI, J.) dg/