Calcutta High Court (Appellete Side)
Rakesh Kumar Jaiswal & Anr vs Rajesh Kumar Jaiswal & Ors on 23 February, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 23.02.15 Item No.22 Court No.17 K.Mitra F.M.A. No. 1298 of 2009 In the matter of: Rakesh Kumar Jaiswal & Anr.
- Versus -
Rajesh Kumar Jaiswal & Ors.
The impugned order is dated 19th February, 2009 whereby the Appellants were directed to deposit costs for the local inspection.
No orders have been obtained so far from this Court by the Appellants.
Nobody appears for the Appellants today. In these circumstances, in our opinion, there is no need to adjourn the matter any further.
The appeal is dismissed. There will, however, be no order as to costs.
(Nishita Mhatre, J.) (R.K. Bag, J.)