(Presently Known As Cls Limited) vs Smt. Manbasa Devi
2022 Latest Caselaw 2321 Cal

25.04.2022 (D/L-10) Ct.-18 (Susanta)

C.O. 1065 of 2021

Calcutta Landing & Shipping Co. Limited (Presently known as CLS Limited) Vs.

Smt. Manbasa Devi, since deceased and duly substituted by Mr. Kumr Omprakash & Ors.

Mr. Sabyasachi Chowdhury, Mr. Aniruddha Chatterjee, Mr. S.E. Huda, Mr. A.K. Singh, Mr. Ajit Pandey, Ms. Niharika Singh, Ms. Shubhangiri Singh, ....... For the Petitioner.

Mr. Probal Kumar Mukherjee, Mr. Debjit Mukherjee, Ms. Susmita Chatterjee, Ms. Dipanwita Ganguly, Mr. Kaustav Bhattacharya, ....... For the Opposite Parties.

Hearing is concluded and made CAV.

There shall be stay of all further

proceedings of the connected Title Suit No. 543 of

2015 pending before the 4th Court of Learned

Civil Judge (Junior Division), Howrah till the

delivery of judgment.

(Biswajit Basu, J.)