P S BUILDCON PVT LTD Vs. SANTANU DAS

JUDGEMENT

(1.) These two applications are at the instance of the defendants and are directed against the orders dated August 17, 2010 passed by the learned Additional District Judge, Fifth Court, Barasat in Misc. Appeal No. 53 of 2010 and Misc. Appeal No. 54 of 2010 respectively.

(2.) Since the common question of fact and law is involved in the two applications, the two applications are disposed of by this common judgment.

(3.) It will be convenient to discuss the fact of the C.O. No. 2718 of 2010.