M/s India Steam Laundry (P) Ltd. Vs Sisir Kumar Deb

Calcutta High Court 16 Sep 1998 Civil Revisional Jurisdiction C.O. No. 606 of 1998 (1998) 09 CAL CK 0060
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revisional Jurisdiction C.O. No. 606 of 1998

Hon'ble Bench

Dibyendu Bhusan Dutta, J

Advocates

Mr. Sudhis Dasgupta, Mr. Suvrankamal Mukherjee and Mr. Debasish Roy, for the Appellant; Mr. Animesh Kanti Ghosal and Mr. S.K. Bhattacharya, for the Respondent

Final Decision

Dismissed

Acts Referred
  • Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 14 Rule 2(2), 115A, 141, 2(2)
  • Constitution of India, 1950 - Article 227
  • West Bengal Premises Tenancy Act, 1956 - Section 13, 17(2), 17(3), 17(4)

Judgement Text

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Case Metadata
  • Citation: (1999) 1 CALLT 1
  • Ck Citation: (1998) 09 CAL CK 0060
  • Coram: Dibyendu Bhusan Dutta, J
  • Bench: Single Bench
  • Advocates: Mr. Sudhis Dasgupta, Mr. Suvrankamal Mukherjee and Mr. Debasish Roy, for the Appellant; Mr. Animesh Kanti Ghosal and Mr. S.K. Bhattacharya, for the Respondent
  • Result: Dismissed
Referenced Acts & Sections
  • Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 14 Rule 2(2), 115A, 141, 2(2)
  • Constitution of India, 1950 - Article 227
  • West Bengal Premises Tenancy Act, 1956 - Section 13, 17(2), 17(3), 17(4)
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