Calcutta High Court
Kalyani Steels Limited vs Gujarat Nre Coke Limited & Ors on 21 July, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APOT No. 298 of 2009
G.A.No.1472 of 2009
C.S.No.147 of 2009
G.A.No.1381 of 2009
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
KALYANI STEELS LIMITED .. .. Petitioner/Appellant
Versus
GUJARAT NRE COKE LIMITED & ORS Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE I. P. MUKERJI Date : 21st July, 2009.
The Court : The order dated 18th June, 2009 passed in APO.T.No.298 of 2009, G.A.No.1472 of 2009, G.A.No.1381 of 2009 connected with C.S.No.147 of 2009 contains typographical error at 3rd paragraph of page-2. It appears that in the 3rd paragraph at page-2 of the said order, the words "with accrued interest" has not been gone down after the words " ... ...to refund the amount, and before the words "lying in his hands ... ..."
Let the same be corrected accordingly.
All parties concerned are to act on a xerox signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (I. P. MUKERJI, J.) km