BLB LTD Vs. CALCUTTA STOCK

JUDGEMENT

(1.) BY this order, I shall dispose of I. A. Nos. 5120/2007 and 15164/2007 filed by the defendant under Section 151 of the Code of Civil Procedure, 1908.

(2.) IN I. A. No. 5120/2007, a prayer is made that the direction be issued to the plaintiff to disclose all the documents mentioned in the letters dated 14th August, 2003, 26th September, 2003 and 3rd November, 2003 and in failure to comply with the said requirements, the suit shall be dismissed and in the meanwhile, further proceedings in the suit shall be stayed.

(3.) IN another I. A. No. 15164/2007, the prayer has been made for recalling/setting aside of the order dated 14th November, 2008 passed by this court wherein it was observed that the pendency of the I. A. No. 5120/2007 was not coming in the way of recording evidence which is now fixed for 23rd January, 2009 for cross-examination of PW-1.