Calcutta High Court
Union Of India vs M/S Ambica Construction Co on 6 May, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 3834 of 1999
AC No. 11 of 1998
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
UNION OF INDIA
Versus
M/S AMBICA CONSTRUCTION CO.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 6th May, 2010.
The Court : None appears on behalf of the parties even at the second call. The matter had earlier appeared in the warning list.
It is evident that the parties are no longer interested in the matter. GA No.3834 of 1999 and AC No.11 of 1998 are dismissed for default.
Interim orders, if any, stand vacated. There will be no order as to costs.
(SANJIB BANERJEE, J.) kc.
A.R(C.R)