Calcutta High Court (Appellete Side)
Dipankar Biswas vs Bivas Ch. Biswas & Ors on 13 July, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
46 13.07.2021
Ct. No.23 pg.
IN THE HIGH COURT AT CALCUTTA SPECIAL CIVIL JURISDICTION APPELLATE SIDE (Through Video Conference) WPCRC 679 of 2007 in WPA 16791 of 2003 Dipankar Biswas Vs. Bivas Ch. Biswas & Ors.
The contempt application was filed alleging violation of an order dated 19th March, 2004 passed in WP 16791 (W) of 2003. It appears that a Rule was issued on 24th August, 2007.
The matter appeared in the list on 7th July, 2021 and was called twice but no one appeared on behalf of the parties. Today the matter has been placed in the list marked as "Last Chance" with a note that appropriate orders will be passed if no one appears when the matter is taken up. None appears on behalf of any of the parties. No one has also applied for joining in the virtual mode.
In the facts and circumstances as aforesaid, it appears that none of the parties are interested in proceeding with the matter. The contempt application is disposed of without any further order.
The Rule stands discharged.
(Arindam Mukherjee, J.)