Calcutta High Court (Appellete Side)
Sharp Industries Ltd. & Ors vs Unknown on 19 August, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
19.8.2021 (Via Video Conference)
93
Sc
CRR 3072 OF 2008
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In the matter of: Sharp Industries Ltd. & Ors.
.... Petitioners Mr. Amitava Mitra ...For the Opposite Party This matter has been called on several days and none has appeared on behalf of the petitioners. No accommodation has been prayed for. When the matter was called on today, none has appeared on behalf of the petitioners.
Accordingly, this matter is dismissed for default and connected applications, if any, are also dismissed. Interim order, if any, stands vacated.
The department concerned is directed to communicate this order, passed in Court today, to the Court below. The department shall ensure that acknowledgement of receipt of its communication is received. Report of compliance to be placed before this Court after three weeks.
The lower court is directed to expeditiously act in accordance with law.
(Shekhar B. Saraf, J.)