Union Of India vs Ajanta Enterprises
2022 Latest Caselaw 1844 Cal/2

OD-1
                                  ORDER SHEET

                                  AP/631/2010

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

                               UNION OF INDIA
                                     VS
                             AJANTA ENTERPRISES

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : 6th July, 2022

                                                                        Appearance:
                                                           Mr. Supriya Bose, Sr. Adv.
                                                             Ms. Kum Kum Das, Adv.
                                                   ...for the respondent award-holder

The Court: The matter was fixed on 27th June, 2022 and both the parties

have concluded their argument and this Court has fixed the matter for passing

judgment. Now, Counsel for the respondent has mentioned the matter and on

the prayer of learned Counsel for the respondent, the matter is listed as 'To Be

Mentioned'. Counsel for the respondent has informed the Counsel for the

petitioner with regard to mentioning of the matter before this Court but none

appears on behalf of the petitioner in spite of receipt of the notice.

Counsel for the respondent submits that he wants to refer one judgment

reported in (2022) 2 SCC 331 (Union of India vs. Manraj Enterprises).

As the Counsel for the respondent intends to refer the aforementioned

judgment, this Court is of the view that an opportunity should be given to the

Counsel for the petitioner.

Let the matter appear on 13th July, 2022 at 11am.

Counsel for the respondent is directed to inform the next date of hearing

to the Counsel for the petitioner.

(KRISHNA RAO, J.)

R.Bhar