Calcutta High Court (Appellete Side)
CO-4801-2006 on 14 June, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 (112) 14.06.2016
(p.j.) C.O. No. 4801 of 2006 Re : Smt. Juthika Basu & Ors. ... Petitioners None is present on behalf of the petitioners. The matter is pending since 2006. It is running in the list for a considerable period of time. Considering the inaction on the part of the present petitioners, let this application under Article 227 of the Constitution of India be dismissed for default.
There will, however, be no order as to costs. The interim order dated 04.01.2007 stands vacated. Office is directed to communicate this order to the learned IV th Judge, Presidency Small Causes Court, Calcutta in connection with Ejectment Execution Case No. 24 of 2006.
Photostat certified copy of this order, if applied for, be supplied to the parties on usual undertaking.
(Indrajit Chatterjee, J.)