BRIDGE & ROOF CO (INDIA) LTD Vs. AIEN MEREN ENTERPRISES
LAWS(CAL)-2016-9-155
HIGH COURT OF CALCUTTA
Decided on September 28,2016

BRIDGE AND ROOF CO (INDIA) LTD Appellant
VERSUS
AIEN MEREN ENTERPRISES Respondents

JUDGEMENT

- (1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of appeal in terms of the report of the Stamp Reporter.
(2.) This appeal will be heard.
(3.) The lower court records need not be called for.;


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