Calcutta High Court (Appellete Side)
M/S. Shriram City Union Finance Ltd vs Krishan Deo Mishra & Anr on 1 August, 2019
Author: Soumen Sen
Bench: Soumen Sen
1 01.08.2019
S/L No.100 Court No.37 (gc) CAN 5355 of 2006 In FMAT 2781 of 2006 M/s. Shriram City Union Finance Ltd.
Vs. Krishan Deo Mishra & Anr. Nobody appears on behalf of the appellant, nor any accommodation is prayed for.
It appears that the appellant is not interested to proceed with the appeal.
Even on the earlier occasions, none had appeared on behalf of the appellant.
Under such circumstances, the appeal and the connected applications are dismissed for default.
Interim orders, if any, stand vacated.
(Soumen Sen, J.) (Ravi Krishan Kapur, J.)