Calcutta High Court
United Bank Of India vs Tapas Kr. Roy on 3 February, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
CS 477 OF 1986
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
UNITED BANK OF INDIA
Versus
TAPAS KR. ROY
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 3rd February, 2014.
The Court: Papers are not traceable. None appears for the plaintiff. No accommodation is sought for.
From the cause title it appears that the suit was required to be transferred to the Debts Recovery Tribunal established under the provisions of the Recovery of Debts due to Banks & Financial Institutions Act, 1993.
The suit is dismissed without any order as to costs. This order of dismissal will not preclude the parties to agitate their grievances in the event the suit stood transferred to the Debts Recovery Tribunal.
(DEBANGSU BASAK, J.) SG2/DG2