Calcutta High Court
Balmer Lawrie & Co. Ltd vs A.B.N. Amro Bank N.V on 13 February, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
C.S. No. 81 of 2000
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
BALMER LAWRIE & CO. LTD.
Versus
A.B.N. AMRO BANK N.V.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 13th February, 2014.
Appearance:
Mr. K.R. Thaker, Adv.
Mr. I. Basu, Adv.
... for the plaintiff The Court: In this suit the issues were settled on November 22, 2007. The defendant appeared through a new Advocate-on-Record today and wanted to suggest an additional issue. Considering the submission, the additional issue suggested raised in the additional written statement is allowed. The following additional issue will be considered along with the issues framed earlier: "Is the plaintiff estopped from advancing any claim against the defendant?"
The defendant sought leave to file additional Judge's Brief of Documents. The copy of such additional Judge's Brief of Documents was made over to the Advocate for the plaintiff in Court. The defendant will give inspection on the documents sought to be disclosed forthwith.
On the prayer of the plaintiff the suit is fixed for hearing on February 25, 2014.
(DEBANGSU BASAK, J.) sg2