Calcutta High Court
State Of Bihar vs Kerala State Electronics Devp. Corp. ... on 5 April, 2016
Author: Manjula Chellur
Bench: Manjula Chellur, Arijit Banerjee
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GA 3737 OF 2001
APDT 13 of 1997
CS 625 of 1984
STATE OF BIHAR
Versus
KERALA STATE ELECTRONICS DEVP. CORP. LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 5th April, 2016.
For Plaintiff/Petitioner :
For Defendant/Respondent :
The Court :- Neither appellant nor respondent is present, nor represented. Since it appears from the report submitted by the department that the appeal has already been decided by the Division Bench comprising of The Hon'ble Chief Justice Manjula Chellur and The Hon'ble Justice Arijit Banerjee on 4.12.2014, the application does not survive for our consideration and stands dismissed as infructuous.
Registry is directed to enter the same in the ledger as also in the database.
(MANJULA CHELLUR, C.J.) (ARIJIT BANERJEE, J.) SN.