Calcutta High Court
Wpil Limited vs Sanjay & Co on 7 February, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-4
CA 27 of 2003
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
WPIL LIMITED
AND
SANJAY & CO.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date :7th February, 2018.
The Court : This matter was put in the warning list on February 6, 2018.
It is reported by the Assistant Registrar (Company) that the ledger maintained by the department is BLANK.
However, none appears in support of the application, nor any accommodation has been prayed for.
Accordingly, this application, being CA 27 of 2003 stands dismissed for default.
Interim order passed in this application, if any, stands vacated.
The concerned department and the computer section are directed to take note of the factum of dismissal and make necessary entries in the ledger, as well as in the electronic records of this Court.
(ASHIS KUMAR CHAKRABORTY, J.) pkd