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(Prev Known As National Remot) vs Air Survey Co. Of India Ltd
2023 Latest Caselaw 31 Cal/2

Citation : 2023 Latest Caselaw 31 Cal/2
Judgement Date : 4 January, 2023

Calcutta High Court
(Prev Known As National Remot) vs Air Survey Co. Of India Ltd on 4 January, 2023

EC No. 527 of 2011 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION

National Remote Sensing Centre (Prev Known as National Remot) Versus Air Survey Co. of India Ltd.

Before:

The Hon'ble Justice BIVAS PATTANAYAK Date: 4th January 2023

Appearance:

Mr. Deb Kumar Sen, Advocate for the judgment-debtor

The Court: Mr. Deb Kumar Sen, learned Advocate for the

judgment-debtor files affidavit sworn by Mr. Hariprasad Manmohan Adka

on 6th June 2019 who is present today as witness.

Official of National Remote Sensing Centre Mr. Dhup Kumar Jha

is present. However, learned Advocate representing the decree-holder is

not present to cross-examine the witness.

In view of the above, let the matter appear on 1st February 2023.

Mr. Hariprasad Manmohan Adka is directed to remain present on

the date fixed for further cross-examination.

(BIVAS PATTANAYAK, J.)

R. Bose

 
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