Union Of India vs Mahamaya Syndicate
2022 Latest Caselaw 449 Cal/2

OD-3

                                 ORDER SHEET

                                 APOT/17/2022
                                      WITH
                               CS No.136 of 2017
                               IA No. GA/1/2022

                      IN THE HIGH COURT AT CALCUTTA
                       CIVIL APPELLATE JURISDICTION
                               ORIGINAL SIDE


                              UNION OF INDIA
                                   VS
                            MAHAMAYA SYNDICATE



  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI

The Hon'ble JUSTICE ANIRUDDHA ROY Date : 11th February, 2022

(Via Video Conference)

Appearance:

Ms. Aparna Banerjee, Adv.

The Court : We admit the appeal on the short point of costs. We propose

to dispose of it dispensing with all formalities.

We affirm the impugned judgment and order dated 23rd December, 2021,

except the part relating to costs, which is reduced from Rs.50,000/- to

Rs.5,000/- to be paid by the appellant plaintiff - Union of India to the West

Bengal State Legal Services Authority (SLSA) within three weeks of this order.

The appeal and the connected application are disposed of.

(I. P. MUKERJI, J)

(ANIRUDDHA ROY, J)

cs.