Calcutta High Court
Madhusudan Das Mandhara & Anr vs M/S. U.K. Engineers & Contractors & Anr on 30 April, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER
CS No. 188 of 1991
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
MADHUSUDAN DAS MANDHARA & ANR.
Versus
M/S. U.K. ENGINEERS & CONTRACTORS & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 30th April 2018.
The plaintiff is not represented.
The suit had appeared in the Warning List before being transferred to this Bench. The report filed by the department shows that the plaintiff has not taken any steps to lodge the writ of summons. The report filed by the department is kept with the record. The time to lodge the writ of summons has expired long back. There is nothing on record to show that the plaintiff has taken out any application for extension of time to lodge the writ of summons. It appears that the plaintiff has not taken any steps in this regard. The plaintiff is not interested to proceed with the suit.
Under such circumstances, the suit stands dismissed for default. Interim order, if any, stands vacated.
(SOUMEN SEN, J.) B.pal.