ORDER SHEET

IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

CS 192 OF 1996

W.B.SMALL INDUSTRIES CORP.

Versus

M/S.MALL MAS INDUSTRIES

BEFORE:

The Hon'ble JUSTICE ASIM KUMAR RAY Date : 7th May, 2012.

Mr. S. Sarkar, Advocate

....for plaintiff.

Ms. Sulekha Mitra, Advocate

....for defendant

The Court :- Learned Counsel appearing for the plaintiff submits that as per the direction of this Court the defendant was served once again. The affidavit-of-service may be taken on record. This is a suit of the year 1996. We do not find the Writ of Summons with the record. The same be placed with the record on the date fixed. It may be recorded that Ms. Sulekha Mitra is appearing for defendant no. 2. Before acceptance of the vakalatnama of the learned Counsel of the defendant no. 2 we are in need to check the Writ of Summons. It may be recorded that Ms. Sulekha Mitra submits that defendant no. 2 has closed the business of defendant no. 1. Let this matter be listed on 7.6.2012. 2

All parties including department concerned are to act on a photostat signed copy of this order on the usual undertakings. (ASIM KUMAR RAY, J.)

GH.