Calcutta High Court (Appellete Side)
Smt. Shila Neogi vs Dr. Tapas Kumar Neogi on 22 April, 2016
1 391/b-12 22.04.2016
mb In the High Court At Calcutta Civil Revisional Jurisdiction Appellate Side C.O. 2850 of 2006 Smt. Shila Neogi Vs. Dr. Tapas Kumar Neogi With C.O. 3073 of 2006 These applications were appearing in the warning list for a long time. Today, when these applications are taken up for hearing, none appears in support of the applications. No accommodation is prayed for.
In these circumstances, the revisional applications, being C.O. 2850 of 2006 and C.O. 3073 of 2006, stand dismissed for default.
Interim order passed, if any, also stands vacated.
(Ashis Kumar Chakraborty, J.)