Calcutta High Court
Saloo Choudhury & Anr vs Guiness World Records Ltd on 27 April, 2015
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
GA No. 1348 of 2015
CS No. 130 of 2003
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SALOO CHOUDHURY & ANR.
VS.
GUINESS WORLD RECORDS LTD.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 27th April, 2015.
Mr. S. Rudra, Adv.
...for the plaintiff Mr. S.N.Mukherjee, Sr. Adv.
Mr. Dhruba Ghosh, Adv.
Mr. S.B. Saraf, Adv.
Mr. Soumojit Ghosh, Adv.
Mr. G.N. Jajodia, Adv.
...for the defendant The Court : The defendant has applied for examination of its witness on commission.
The plaintiff is represented. The witness of the plaintiff has been examined on commission. Learned counsel for the plaintiff submits that the plaintiff has no further witness to produce. The evidence on the part of the plaintiff is therefore closed.
The application made by the defendant is not opposed by the plaintiff.
Mr. Sarnendu Ghosh, Advocate, Bar Library Club is appointed as the Commissioner. The commission will commence on and 2 from May 4, 2015 for the period 3 p.m. to 7 p.m. everyday excepting Court holidays and the weekend until conclusion thereof. The commission will continue on a day-to-day basis. Learned Commissioner will not grant any adjournment to any of the parties on any ground save and except ill health of the witness. The Commissioner will be entitled to 1000 Gms. per day. The defendant will provide all assistance to the Commissioner to implement the order. The defendant will bear all costs and expenses of the Commissioner at the first instance. The advocate-on-record of the defendant will be entitled to take the original plaint, written statement, Judge's brief of document, deposition of the plaintiff's witness and the documents marked as exhibits from this Hon'ble Court upon a valid receipt thereof for the purpose of the commission. Such documents will be handed over to the Commissioner during the commission. The advocate-on-record for the plaintiff will be responsible for submitting such documents taken from the Court on the conclusion of the commission.
G.A. 1348 of 2015 is disposed of. No order as to costs. C.S. 130 of 2003 will appear in the monthly list of June, 2015.
(DEBANGSU BASAK, J.) TR/ 3