Remote Sensing Agency) vs Air Survey Co. Of India Limited
2022 Latest Caselaw 2906 Cal/2

OD-3
                              ORDER SHEET

                               EC/527/2011

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


   NATIONAL REMOTE SENSING CENTRE (PREV KNOWN AS NATIONAL
                  REMOTE SENSING AGENCY)
                            -VS-
               AIR SURVEY CO. OF INDIA LIMITED



  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : December 1, 2022.

Appearance:

Mr. Nandlal Singhania, Adv.

...for the decree holder

Mr. Deb Kumar Sen, Adv.

...for the judgment debtor

The Court: Learned advocate for the judgment debtor submits

that due to certain inconvenience Mr. Hariprasad Manmohan Adka, who

was supposed to appear before the Court this day for further cross-

examination, could not appear. He files a photocopy of letter dated 10th

June, 2022 sent through e-mail. The aforesaid letter and the e-mail are

taken on record. He further submits that it has been intimated to him that

Mr. Gopal Mali is the existing Director after resignation of Mr. Hariprasad

Manmohan Adka. He seeks accommodation and prays for fixing the date in

the first week of January, 2023.

Learned advocate for the decree holder submits that the matter is

lingering since 2011.

It appears from order dated 16th November, 2022 that this date

was fixed for further cross-examination of Mr. Hariprasad Manmohan Adka,

who was directed to remain present today.

Upon going through the letter submitted on behalf of the

judgment debtor, it appears that due to ill-health, Mr. Hariprasad

Manmohan Adka could not appear today.

In view of the above, the matter stands adjourned.

Mr. Hariprasad Manmohan Adka is directed to remain present on

the next date for further cross-examination.

Let the matter appear in the list on 4th January, 2023.

(BIVAS PATTANAYAK, J.)

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