Everest Industries Ltd. & Anr vs The Board Of Trustees For The Port ...
2022 Latest Caselaw 4549 Cal

20.07.2022
Item No. 12
Court No.32
Avijit Mitra
                          FMA 1084 of 2021
                                  with
               IA No. CAN 1 of 2019 (Old No.CAN 11440 of 2019)

                             Everest Industries Ltd. & anr.
                                   -vs-
                             The Board of Trustees for the Port of
                             Kolkata & ors.

                        Mr. Jaydeep Kar, Sr. Adv.,
                        Mr.Anunoy Basu
                                         ....for the appellants
                        Mr. Probal Mukherjee, Sr. Adv.,
                        Mr. Ashok Kumar Jena
                                         ...for the respondent nos.1 to 3

The present appeal has been preferred against a

judgment dated 7th November, 2019 passed in the writ

petition being WP No.20281 (W) of 2019. In connection

with the appeal, an application for stay being IA No.

CAN 1 of 2019 (Old No. CAN 11440 of 2019) has been

filed.

Heard Mr. Kar, learned senior advocate appearing

for the appellants and Mr. Mukherjee, learned senior

advocate appearing for the respondent nos. 1 to 3.

List this matter on 8th August, 2022 as fixed at

3.00 p.m.

As no one appears on behalf of the respondent

nos. 7 and 8, the appellants are directed to intimate this

order to the said respondents immediately and to file an

affidavit-of-service on the returnable date.

(Raja Basu Chowdhury,J.) (Tapabrata Chakraborty J.)