Calcutta High Court (Appellete Side)
Hriday Ashram Girls' High School & Anr vs Smt. Pramila Jana & Ors on 6 February, 2014
42 06.02.2014
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mb/as M. A. T. 1020 of 2008 The Managing Committee, through the Secretary, Nirmal Hriday Ashram Girls' High School & Anr.
Vs. Smt. Pramila Jana & Ors.
The impugned order was passed on 18.12.2008. None appears to prosecute the matter. Accordingly, the appeal stands dismissed for want of prosecution.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)