ENGINEERS INDIA LTD Vs. CHATTERJEE POLK PVT LTD

JUDGEMENT

(1.) MR. Mitra submits that the matter must be listed under the heading 'to Be Mentioned', as the matter was kept under the heading 'cav' vide order dated 5th December 2007. The record is produced.

(2.) IT is seen that after the matter was kept under the heading 'cav', learned counsel for the defendant No. 23 contended that his argument was not over and as such the prayer was allowed for further hearing. The Court fixed 8th January 2008 for listing of the matter under the heading adjourned motion.

(3.) IT is therefore, clear that there was implied modification of the earlier order under which it was kept under the heading 'cav'.