Calcutta High Court
A.R.Sulphonates Pvt.Ltd vs The Shipping Corporation Of India & Ors on 17 September, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
CS No. 321 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
A.R.SULPHONATES PVT.LTD
Versus
THE SHIPPING CORPORATION OF INDIA & ORS
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 17th September, 2013.
Mr. K. Chatterjee, Mr. R. Maity, Advs.
...for the plaintiff The Court : The plaint has been filed in C.S. 321 of 2013 but the plaint has not been admitted as defects have been detected. Counsel for the plaintiff seeks withdrawl of such plaint as the same has already been filed in the department. Accordingly, leave is granted to withdraw the plaint in C.S. 321 of 2013 with liberty to utilise the stamp filed in this proceedings, in the proceedings which may be filed provided such proceedings are filed within a week from date. In the event no proceedings is filed, the said stamps be deposited with the treasury.
All parties to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) TR/ 2