Calcutta High Court
Andaman Sea Foods Pvt. Ltd vs The Owners & Parties Interested In The on 24 June, 2013
Author: Tapen Sen
Bench: Tapen Sen
ORDER SHEET
As No. 3 of 2008
IN THE HIGH COURT AT CALCUTTA
Admiralty Jurisdiction
ORIGINAL SIDE
ANDAMAN SEA FOODS PVT. LTD. Plaintiff
Versus
THE OWNERS & PARTIES INTERESTED IN THE Defendants
VESSEL APPEN ANITA &
BEFORE:
The Hon'ble JUSTICE TAPEN SEN
Date : 24th June, 2013.
The Court : The matter did appear under the Warning List. Today the matter is appearing under the heading "Suit under Chapter X Rule 35 of the Original Side Rules". In spite thereof there is no appearance. The Department is directed to serve Notice upon the learned Advocate on Record informing them that the matter shall be listed under the usual list on the 12th of July, 2013. In the event there is again no appearance, the matter will be dismissed ex parte without any further Notice. Department shall faithfully carry out this order and produce the Report showing service of Notice.
Registrar, Department and all parties concerned are to act on a Photostat signed Copy of this Order on usual undertakings.
(TAPEN SEN, J.) msen