Calcutta High Court (Appellete Side)
Samarjit Ghosh vs Sk. Mehmood on 24 July, 2023
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
29 jks 24.07.2023 CPAN 772 of 2005 Samarjit Ghosh Vs. Sk. Mehmood No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the contempt application is dismissed for default.
Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)