Calcutta High Court (Appellete Side)
Court No vs Smt. Niruka Das on 13 May, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 49 13.05.201
C.O. 3708 of 2005 BD
6.
Smt. Uma Rani Das & Others
Court No. Vs
10 Smt. Niruka Das
None is present on behalf of the petitioner. The matter is running in the list for a considerable period of time. This revisional application is pending since 2005.
Considering the inaction on the part of the present petitioner let this application under Article 227 of the Constitution of India be dismissed for default. Office is directed to communicate this order to the learned Trial Court being the learned 2nd Judge, Presidency Small Causes Court, Calcutta in connection with Ejectment Execution Case No. 564 of 2000 arising out of Ejectment Suit No. 931 of 1973. There will be no order as to costs.
(Indrajit Chatterjee, J.) 2