Calcutta High Court
Rediffusion Dehtsu Young & Rufican Ltd vs Shaw Wallace & Co. Ltd on 7 January, 2020
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ORDER SHEET
C.P. No. 513 OF 1997
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
REDIFFUSION DEHTSU YOUNG & RUFICAN LTD.
-AND-
SHAW WALLACE & CO. LTD.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 7th January, 2020.
The Court : The matter is placed at the instance of the Registry of this Court.
Today, when the matter is called on, none appears in support of the application even in the second call, nor any accommodation is prayed for. Accordingly, the application, C.P. No. 513 of 1997 stands dismissed for want of prosecution.
Interim order, passed in this application, if any, stands vacated.
The concerned department and the computer section are directed to take note of the dismissal of the application and to make necessary entries in the ledger as well as in the electronic records of this Court.
(ASHIS KUMAR CHAKRABORTY, J.) mg