ALOKE KUMAR SATNALIWALA Vs. BHARAT PETROLEUM CORPORATION LIMITED
LAWS(CAL)-2014-12-39
HIGH COURT OF CALCUTTA
Decided on December 09,2014

Aloke Kumar Satnaliwala Appellant
VERSUS
BHARAT PETROLEUM CORPORATION LIMITED Respondents

JUDGEMENT

- (1.) Both the above noted revisional applications being CO 1927 of 2012 with CO 2125 of 2005 are taken up for analogous hearing.
(2.) Sri Mrinal Kanti Das, Ld. Senior Counsel appearing for the petitioners in CO 2125 of 2012 submits that the order dated 19th March, 2012 passed by the Ld. 8th Civil Court (Senior Division), Alipore in Title Suit No. 44 of 1991 is under challenge in both the revisional applications.
(3.) In CO 1927 of 2012, the opposite party (OP) Bharat Petroleum Corporation Ltd. (for short BPCL) is the petitioner. BPCL is also the plaintiff in Title Suit No. 44 of 1991 and the opposite party in CO 2125 of 2012.;


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