Calcutta High Court
Apl(India) Pvt. Ltd.& Ors vs The Board Of Trustees For The Port Of on 29 July, 2008
Author: Patherya
Bench: Patherya
WP No. 1116 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
APL(INDIA) PVT. LTD.& ORS. Plaintiff/Petitioner/Applicant
Versus
THE BOARD OF TRUSTEES FOR THE PORT OF Defendant/Respondent
KOLKATA & ORS.
For Petitioner : MR.PRATAP CHATTEJEE,SR.ADVOCATE, MR.T.BOSE,ADVOCATE For Respondent : MR.JOY SAHA,ADVOCATE No.5 For the Respondent: MR.TAPAN COOMMAR DEY, MR.D.BASAK No.6 BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 29th July, 2008.
The Court : Leave is granted to the petitioner to correct the typographical error in prayer (b)(i).
Matter to appear on 30th July, 2008 at 2 P.M. Department and all parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
( PATHERYA, J.) sb/