East Coast Ispat Private Limited vs Railway Supply Corporation ...
2022 Latest Caselaw 7784 Cal

23.11.2022
 KC(1)

                             F.M.A.T. 245 of 2022
                        East Coast Ispat Private Limited
                                    -versus-
                   Railway Supply Corporation Private Limited
                                      With
                                CAN 2 of 2022



             Mr. Shibo Prasad Mukherjee,
             Mr. Rishad Medora,
             Mr. Meghajit Mukherjee,
             Mr. Vidya Bhusan Upadhyay........For the appellant/
                                               applicant.

             Mr. Joy Saha,
             Mr. Tanish Ganeriwala,
             Mr. Srijit Bose.............................For the respondent.

Re: CAN 2 of 2022.

We have heard learned counsel for the parties.

Keeping in mind the delay that the plaintiff has

suffered but also keeping in mind the ends of justice,

we pass the following order disposing of this application

(CAN 2 of 2022).

The issues framed in 2014 shall be the issues in

the suit with no further addition.

The applicant/defendant shall be permitted to

produce one witness. Witness action is to be concluded

or deemed to be concluded on 15th December, 2022.

Arguments shall be concluded by 20th December, 2022.

All procedural directions in connection with this

order shall be made by the learned judge in the court

below.

This order is passed in implementation of our

judgment and order dated 2nd September, 2022.

(I.P. MUKERJI, J.)

(SUBHENDU SAMANTA, J.)