Calcutta High Court
Colgate Palmolive (India) Ltd vs Coastal Roadways Limited on 6 January, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya, Sambuddha Chakrabarti
GA No. 18 of 2011
APOT No. 2 of 2011
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
COLGATE PALMOLIVE (INDIA) LTD.
Versus
COASTAL ROADWAYS LIMITED
For Appellant : Mr. D. Ghosh, Advocate with Mr. A. Bose, Advocate
For Respondent : Mr. J. Chowdhury, Advocate with Ms. N. Dey,Advocate
BEFORE:
The Hon'ble JUSTICE BHASKAR BHATTACHARYA A N D The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI Date : 6th January, 2011.
Since this appeal raises a pure question of law, we propose to hear out the appeal itself by dispensing with the necessity of filing formal paper book. Let the application for stay be treated as informal paper book. Let the appeal be placed for hearing at the top of the "Adjourned Motion" after a week.
Till the disposal of this appeal, let there be stay of all further proceedings before the learned Single Judge.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BHATTACHARYA, J.) (DR. SAMBUDDHA CHAKRABARTI, J.) sm AR[CR]