Calcutta High Court
Nicco Uco Financial Services Ltd vs Jaypur Syntex Ltd on 12 June, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
CS No. 255 of 1997
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
NICCO UCO FINANCIAL SERVICES LTD.
Versus
JAYPUR SYNTEX LTD.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 12th June, 2014.
The Court: The suit was initially placed in the warning list by the department after conducting an investigation as to the suits which were admitted and in which no steps were taken by the plaintiff to lodge the writ of summons or to apply for extension of time to lodge writ of summons.
None appeared for the parties when the suit was taken up for hearing. Subsequent to the filing of the suit no steps were taken by the plaintiff for lodging the writ of summons or applying for extension of time to lodge the writ of summons till date. The suit remained unattended by the plaintiff since its date of filing.
In such circumstances CS No. 255 of 1997 is dismissed. Interim order, if any, passed in the suit stands vacated.
(DEBANGSU BASAK, J.) B.Pal AR(CR)