Calcutta High Court
Re:Eiilm Foundation And Ors vs Suresh Sachdev And Ors on 10 February, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET CC NO.153 OF 2013
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Contempt]
ORIGINAL SIDE
RE:EIILM FOUNDATION AND ORS.
Versus
SURESH SACHDEV AND ORS.
.........
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 10th February, 2014.
Mr.T. Bose, Senior Advocate, Mr. D. Datta, Mr. V. Bhatia...for petitioners.
Mr.S.N.Mitra, Senior Advocate...for respondents. The Court :-Let corrigendum be published in the "Telegraph"
and "Ananda Bazar Paatrika" is set out hereunder:
"A public notice was published in the "Telegraph" and "Ananda Bazar Patrika" on 13th September, 2013 wherein it was mentioned that by order dated 5th August, 2013 interim stay orders have been passed in respect of EIILM Institute. No such stay orders have been passed in respect of the institute. The stay order is restricted to the Land and properties at 6, Waterloo Street, Kolkata, Sonarpur and Baruipur standing in the name of Eastern institute of Integrated Learning in Management. As regards the ownership the matter is sub-judice in CS No.251 of 2013 [Malvika Foundation & Ors. vs. EIILM Foundation & Ors.] pending before the High Court al Calcutta".
On such corrigendum being published, the contempt application shall stand disposed of.
2All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.) nm A.R.(C.R.)