Calcutta High Court (Appellete Side)
Dipak Majumder vs Swapan Poddar on 18 May, 2023
18.05. 2023 Item No.9 Ali Ct. no. 551 CRR 155 of 2018 Dipak Majumder Vs. Swapan Poddar None appears on behalf of the parties on first call. On second call no one represented on behalf of the petitioner. No accommodation is sought for.
Considering the situations, it appears to me that the petitioner is not at all interested to proceed further with this matter. Thus, the instant criminal revision is dismissed for default.
Any interim order passed by this Court during the continuation of the instant criminal revision is hereby also vacated.
Connected CRAN applications, if any, are also disposed of. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
( Subhendu Samanta, J.)