Babcock Borsig Limited vs Union Of India & Ors
2022 Latest Caselaw 3566 Cal

24.06.2022
    3
ns/pg Ct.16
                                    M.A.T. No.849 of 2022
                                           With
                                    I.A. No.CAN 1 of 2022

                                Babcock Borsig Limited.
                                         Vs.
                                Union of India & Ors.

               Mr. Ranjeet Kumar Murarka, Sr. Adv.,
               Mr. Vivek Amurarka,
               Mr. Dibanath Dey        ...      for the appellant.

               Mr. Soumen Bhattacharya ...         for the respondents.

We have heard the learned senior Advocate for

the appellant.

The points canvassed before us tantamount to

rewriting the judgment and order and therefore, cannot be

entertained by listing the matter under the caption "To Be

Mentioned".

We leave it open to the appellant to work out its

remedies in accordance with law.

( T. S. Sivagnanam, J.)

(Hiranmay Bhattacharyya, J.)