Calcutta High Court (Appellete Side)
Ruby General Hospital Limited vs Sarkar Soumitra And Company And Ors on 25 March, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1 25.3.2013
C.O.696 of 2013 Ruby General Hospital Limited
-versus-
Sarkar Soumitra and Company and Ors.
(Assigned) Mr..S.K. Kapoor, Senior Advocate, Mr. Debangshu Basak, Mr. Suddhasatta Banerjee, Mr. Subhojit Roy, Mr. Ayan Chakraborty........................ for the petitioner.
Mr. P.C. Sen, Senior Advocate, Mr. Amitesh Banerjee, Mr. S. Sarkar, Mr. B Jha, Mr. B. Israil ...................................... for the opposite parties No.1 and 2.
Mr. Saptangshu Basu, Senior Advocate, Mr. Dwipraj Basu........................... For the opposite parties No.6 and 7.
Affidavit of service, filed today, be kept on record.
Heard Mr. Kapoor, learned senior advocate for the petitioner, Mr. Sen learned senior advocate for the opposite parties no.1 and 2 and Mr. Basu, learned senior advocate for the opposite parties no.6 and 7.
Perused the impugned order dated 21st February, 2013, passed by the learned District Judge, Alipore in Misc. Appeal no. 76 of 2013. Since I find that by order no.3 dated 4th March, 2013 the matter has been adjourned 2 and fixed on 2nd April, 2013, no order need be passed. I hope and trust that on 2nd April, 2013 the matter will be taken up for hearing. The revisional application is disposed of. It is made clear that I have not gone into the merits of the matter.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
( Soumitra Pal, J. )