Calcutta High Court
State Bank Of India vs Samnuggur Jute Factory Co. Ltd on 13 February, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
C.S. No. 886 of 1988
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STATE BANK OF INDIA.
Versus
SAMNUGGUR JUTE FACTORY CO. LTD.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 13th February, 2014.
The Court: Papers are not traceable. None appears for the plaintiff. No accommodation is sought for.
From the cause title it appears that the suit was required to be transferred to the Debts Recovery Tribunal established under the provisions of the Recovery of Debts due to Banks & Financial Institutions Act, 1993.
The suit is dismissed without any order as to costs. This order of dismissal will not preclude the parties to agitate their grievances in the event the suit stood transferred to the Debts Recovery Tribunal.
(DEBANGSU BASAK, J.) sg2