Calcutta High Court (Appellete Side)
Sm. Mira Das vs North Bengal State Transport ... on 23 August, 2022
15 23.8.2022
Sc Ct. no.12
FMA 441 OF 1977
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Sm. Mira Das Vs. North Bengal State Transport Corporation None had appeared for the parties when the matter was listed on earlier occasion, nor any accommodation was sought for.
Today also none appears for the parties nor any accommodation is sought for, though the matter has been listed under the heading "For Dismissal" giving sufficient notice and warning to learned counsel for the parties.
Accordingly, the appeal is dismissed for non- prosecution. Interim order, if any, stands vacated. Interim application, if any, stands disposed of.
(Chitta Ranjan Dash, J.) (Aniruddha Roy, J.)