Amit Mines Private Limited vs Maithan Alloys Limited & Anr
2023 Latest Caselaw 3112 Cal

S/L 2
01.05.2023
Court. No. 12
Sourav
                              CO 3062 of 2022

                        Amit Mines Private Limited
                                    Vs.
                       Maithan Alloys Limited & Anr.

                Mr. Srijib Chakraborty
                Mr. Iftekar Munshi
                Mr. Aditya Mondal
                                                        ... for the petitioner.

                Mr. Debajyoti Basu
                Mr. Subhojit Seal
                                                  ... for the opposite parties.


                1.

Both the parties are represented by their respective

learned advocates.

2. Mr. Basu, learned advocate for the opposite parties

submits before this Court that for carrying out the

directions as passed in this case vide judgment dated

18.04.2023, exhibited documents of Title Suit No. 32

of 2008 is/are required to be sent down to the

learned Civil Judge (Senior Division), 1st Court at

Asansol.

3. Admittedly, in my judgment dated 18.04.2023 there

are time bound directions upon the learned Trial

Court. However, it is to be kept into mind that the

LCR along with the exhibited documents have been

called for by a Division Bench of this Court in FAT

No. 607 of 2014 now renumbered as FA 81 of 2018.

4. Since, the LCRs have not been called for by this Court

in connection with the instant revisional application,

in order to maintain judicial discipline and decorum,

liberty is given to the present opposite parties to

mention before the appropriate Bench, so that either

the LCRs or the exhibited documents in connection

with Title Suit No. 32 of 2008 be sent down to the

learned Trial Court at the earliest for due compliance

of the directions as passed by me in connection with

CO 3062 of 2022.

(Partha Sarathi Sen, J.)