Calcutta High Court
Chandi Prasad Sikaria vs Mahendra Kr. Nahata on 15 June, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 164 of 2004 with
CS No. 23 of 2004
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CHANDI PRASAD SIKARIA Plaintiff/Petitioner/Applicant
Versus
MAHENDRA KR. NAHATA Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE I. P. MUKERJI Date : 15th June, 2009.
The Court : None appears on behalf of the appellant even on the second call nor any accommodation has been prayed for. Hence the appeal is dismissed for default. Interim order, if any, stands vacated.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (I. P. MUKERJI, J.) dg/