Numazar Dorab Mehta And Ors vs The Assam Company India Limited ...
2022 Latest Caselaw 2399 Cal/2

OD-12
                         IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE

                                     EC/51/2019

                 NUMAZAR DORAB MEHTA AND ORS.
                                VS.
   THE ASSAM COMPANY INDIA LIMITED (FORMERLY KNOWN AS THE ASSAM
                         COMPANY LIMITED)
BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

Date : 9th September, 2022 Appearance :

Mr. Snehashis Sen, Adv.

...for the decree-holder.

Ms. Rakhi Purnima Paul, Adv.

Mr. Deepak Kripalani, Adv.

...for the judgment-debtor.

The Court : It is submitted that delivery of possession in respect of the

suit property has already been made. The only issue which is kept pending is

determination of mesne profit and also whether the plaintiff/landlord is entitled

to get the mesne profit which is pending for adjudication before the suit Court.

At this stage, let the matter go out of the list with liberty to mention.

(AJOY KUMAR MUKHERJEE, J.)

S.Pal