Calcutta High Court
Bridge & Roof Co.(India) Ltd. Executive vs Union Of India & Ors on 28 October, 2009
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
APO No. 105 of 2009
W.P.1366 of 2007
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
BRIDGE & ROOF CO.(INDIA) LTD. EXECUTIVE Appellant
Versus
UNION OF INDIA & ORS. Respondents
For Plaintiff/Petitioner :
For Defendant/Respondent :
BEFORE:
The Hon'ble JUSTICE PRANAB KUMAR CHATTOPADHYAY AND The Hon'ble JUSTICE KISHORE KUMAR PRASAD Date : 28th October, 2009.
THE COURT : Learned Advocate representing the appellant on instructions submits that the said appellant is no longer interested to proceed with the appeal and, therefore requested the learned Advocate for withdrawal of the same. A letter issued on behalf of the appellant to the learned th Advocate dated 14 September 2009 for taking necessary steps regarding withdrawal of the appeal has been produced before this Court. The same be kept on record.
Considering the aforesaid submissions of the learned advocate of the appellant, this appeal stands dismissed as not pressed.
There will be, however, no order as to costs. Xerox signed copy of this order be made available to the parties upon compliance of usual formalities.
( PRANAB KUMAR CHATTOPADHYAY, J.) ( KISHORE KUMAR PRASAD, J.) Rsg.
Asst.Registrar (CR) 2