Calcutta High Court
Reliance General Insurance Co. Ltd. & ... vs China Marine Shipping Agency Tianjin ... on 22 November, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
CS No.256 of 2007
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RELIANCE GENERAL INSURANCE CO. LTD. & ANR.
Versus
CHINA MARINE SHIPPING AGENCY TIANJIN CO. LTD. (S1) & ANR.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 22nd November, 2016.
The Court: This suit first appeared in the warning list on 14th March 2016. Thereafter, it appeared in the peremptory list on 7th April 2016. Nobody appeared on behalf of the parties. The matter was adjourned till 5th May 2016. Service was effected on the plaintiffs and their Advocates on record by the Registry and thereafter the suit appeared again on 30th June 2016. On the prayer of the learned Advocate, the suit was adjourned for four weeks.
Today, nobody appears when the matter is called on. It seems that the plaintiffs are not interested to proceed with the suit. The suit is dismissed.
2
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(ARIJIT BANERJEE, J.) G/