Supreme Court - Daily Orders
The State Of West Bengal Department Of ... vs M/S. Bansilal Leisure Parks ... on 18 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.22 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3863/2019
(Arising out of impugned final judgment and order dated 10-01-2019
in CO No. 4171/2018 passed by the High Court At Calcutta)
THE STATE OF WEST BENGAL DEPARTMENT
OF FISHERIES & ANR. Petitioner(s)
VERSUS
M/S. BANSILAL LEISURE PARKS LTD.FORMERLY
KNOWN AS BANSILAL LEISURE PARKS PVT. LTD. & ANR. Respondent(s)
(IA No.21230/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
M/S. Plr Chambers And Co., AOR
For Respondent(s)
M/S. Legal Options, AOR
UPON hearing the counsel the Court made the following
O R D E R
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Mr. Abhishek Manchanda, Adv. Ms. Dimple Nagpal, Adv.
M/S. Plr Chambers And Co., AOR For Respondent(s) Signature Not Verified Mr. Sidharth Bhatnagar, Adv. Digitally signed by DEEPAK SINGH Date: 2019.02.20 Ms. Sonia Dube, Adv.
17:16:54 IST Reason: Ms. Kanchan Yadav, Adv.
M/S. Legal Options, AOR UPON hearing the counsel the Court made the following O R D E R We are not inclined to interfere with the judgment and order passed by the High Court.
The Special Leave Petition is dismissed. However, we make it clear that the fact that amendment has been allowed will not preclude the petitioners to raise just exceptions to the amended plaint be it by virtue of second amendment application or first amendment application. All contentions in that regard be decided by the Trial Court on its own merits in accordance with law.
Pending applications, if any, stand disposed of. (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)