TARA PROPERTIES LTD Vs. BHAGIRATHI AGARWALA
LAWS(CAL)-2003-8-49
HIGH COURT OF CALCUTTA
Decided on
August 06,2003
TARA PROPERTIES LTD
Appellant
VERSUS
BHAGIRATHI AGARWALA
Respondents
Referred Judgements :-
RAM KRIPAL SHUKLA V. RUP KUARI [REFERRED TO]MOHESHUR SINGLI [REFERRED TO]
PERISWAMI [REFERRED TO]
SARDA KHAN [REFERRED TO]
USHA SALES LIMITED VS. ARUNA GUPTA [REFERRED TO]
MAHANTH SINGH VS. U BA YI [REFERRED TO]
Cited Judgements :-
PRADIP KUMAR SENGUPTA VS. TITAN ENGINEERING CO PVT LTD [LAWS(CAL)-2010-2-96] [REFERRED TO]JUDGEMENT
A.N. Ray, J. -
(1.)Once the facts in this case are gripped, it would be realised that there is very little left for the Court of appeal to do.
(2.)The appeal is from an Order of the Company Court passed along with the judgment on the 6th of August, 2001 by the Hon'ble Mr. Justice Pinaki Chandra Ghose.
(3.)The facts in brief are as follows. Details are left out for the purpose of setting out the substance in as brief a compass as possible.
;
(2.)The appeal is from an Order of the Company Court passed along with the judgment on the 6th of August, 2001 by the Hon'ble Mr. Justice Pinaki Chandra Ghose.
(3.)The facts in brief are as follows. Details are left out for the purpose of setting out the substance in as brief a compass as possible.
;
Copyright © Regent Computronics Pvt.Ltd.