Calcutta High Court (Appellete Side)
M/S Fullerton India Credit Company ... vs Ms. Manju Khati on 9 August, 2016
Author: Harish Tandon
Bench: Harish Tandon
1 24 9.08. C.O. 3689 of 2015 AGM 2016 M/S Fullerton India Credit Company Limited Vs Ms. Manju Khati Mr. Debjit Mukherjee, Mr. D. Mitra, For the Petitioner.
Mr. Nabankur Paul, For the Opposite Party.
It is informed to the Court that the Trial Court has fixed the matter on 19th September 2016 for awaiting the High Court's order. In course of hearing it transpires that an application for amendment is pending before the Trial Court. After perusing the nature of the proposed amendment this Court feels that this revisional application should be listed after the disposal of the said application. It is submitted that because of the said order the Trial Court is not in a position to proceed with hearing of the amendment application.
In view of the above, the order of stay passed on 7th June 2016 is modified to the extent that the Trial Court shall take up the said application for amendment on the said date. The learned advocates appearing for the 2 respective parties assure the Court that they would communicate this order and shall remain ready for hearing of the said application on the said date.
In view of the above, let this matter appear on 20th September 2016 under the heading "Listed Motion" in the supplementary list.
( Harish Tandon, J.)