Union Of India vs Ajanta Enterprises
2022 Latest Caselaw 1940 Cal/2

OD-19

                           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: 13TH JULY, 2022.



                                                               Appearance:
                                                     Ms. Supriya Bose, Adv.
                                                    Ms. Kum Kum Das, Adv.
                                                      ...For the Respondent

The Court: Counsel for the respondent is present. Though the

matter was fixed for passing judgement but on the prayer made by the

Counsel for the respondent, the matter was listed as "To Be Mentioned"

and the Counsel for the respondent prays for fixing a date for submitting

the judgement relied by the respondents, accordingly, this Court had

directed the Counsel for the respondents issue notice upon the Counsel

for the petitioner.

In terms of the order passed by this Court the respondent had

served notice to the Counsel for the petitioner but none appeared,

accordingly, the Counsel for the petitioner has referred the judgement

reported in (2022) 2 Supreme Court Cases 331 and made an argument

with regard to the interest pendente lite in terms of the clause of

contract.

Argument is concluded.

Fixed for judgment.

(KRISHNA RAO, J.)

S.De