Calcutta High Court (Appellete Side)
Chandu Rudra vs M/S. Franco India Pharmaceuticals Ltd on 21 April, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
21.4.2015
Item No. 37
Ct. No.17
AB
F.A. 108 of 2007
In the matter of: Chandu Rudra
-versus -
M/S. Franco India Pharmaceuticals Ltd.
With
C.O.T. 9 of 2011
In the matter of: M/S. Franco India Pharmaceuticals Ltd.
-versus-
Chandu Rudra
Mr. Partha Sarathi Bose
Mr. Sankar Kumar Samanta
....... For the Respondents
Nobody has appeared for the
appellant today. The appeal was dismissed on
25th November, 2013 as the appellant was not
represented and no accommodation had been
sought for. It was later restored on 21st
January, 2014. The cross-objection which had
also been dismissed because of the dismissal
of the appeal and was restored to its original
file and number.
The present appeal has been adjourned
on 27th March, 2015, 30th March, 2015, 2nd
April, 2015 and 20th April, 2015. The advocate
for the appellant was absent on all these days.
Today when the matter reached for hearing
nobody has represented for the appellant nor
has any prayer been made for an
adjournment.
In these circumstances, the appeal is
dismissed for default.
In re: C.O.T. 9 of 2011
In view of the fact that we have dismissed
the appeal, we are not considering the cross-
objection, which the company has raised
regarding the jurisdiction of the Trial Court to
entertain the suit. Cross objection is also
dismissed.
.
(Nishita Mhatre,J.) ( Asha Arora,J.)