Calcutta High Court
Nicco Corporation Ltd vs Popular Wires Pvt. Ltd on 22 August, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.56 of 2006
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
NICCO CORPORATION LTD.
Versus
POPULAR WIRES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 22nd August, 2017.
Appearance:
Mr. Sourjya Roy, Adv.
...for the decree-holder The Court : The learned counsel representing the decree-holder submits that in spite of best efforts, no instruction has been received from the decree-holder and he has prayed for leave to retire.
Under such circumstances, leave is given to the petitioner to retire from the matter. Let an appropriate notice be served upon the decree-holder by the department concerned within a week from date with an intimation that this matter shall appear after three weeks and if the decree-holder is not represented on the adjourned date, it shall be presumed that the decree-holder is not interested to proceed with the matter. The department shall file a report as to service on the adjourned date.
(SOUMEN SEN, J.) B.Pal