Calcutta High Court (Appellete Side)
Nandigram Brajamohan Girl'S High ... vs Nandigram Brajamohan Tewari Siksha ... on 20 February, 2025
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
20.02.2025
Court No.13
Item No. 46
sp
M.A.T. 1184 of 2015
Nandigram Brajamohan Girl's High School & Anr.
Vs.
Nandigram Brajamohan Tewari Siksha Niketan H.S.
& Ors.
1.None appears for the parties in an old matter of the year 2015.
2. No accommodation is sought.
3. Accordingly, the instant matter shall stand dismissed for default. Consequently, all connected pending applications, if any, shall also stand dismissed.
4. Interim orders, if any, shall stand vacated.
5. There shall be no order as to costs.
6. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.) (Ajay Kumar Gupta, J.)