Calcutta High Court
The Board Of Trustees For The Port vs Ghatal Steam Navigation Co. Ltd. & Anr on 20 June, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.422 of 1980
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE BOARD OF TRUSTEES FOR THE PORT, CALCUTTA
Versus
GHATAL STEAM NAVIGATION CO. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 20th June, 2013.
Appearance:
Mr. Dhruba Ghosh, Adv.
Ms. Mithua Sen, Adv.
Mr. Ashoke Kumar Banerjee Sr. Adv.
The Court: After hearing the learned Counsel for the parties, it appears that the parties are deliberating on the terms of settlement to be filed before this Court and the matter is adjourned for two weeks in order to enable the parties to file such terms on the next date of hearing. The plaintiff is directed to forward the draft terms of settlement to the parties for their comments and finalize the same on or before the next date of hearing. It appears that due to inadvertence it was recorded that Mr. Ashoke Kumar Banerjee learned Senior Counsel appeared on behalf of the defendant no.1. The said 'defendant no.1' should be read as 'defendant no.2'.
Let this correction be incorporated in the order dated 16th May, 2013. Department and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) sp/