Calcutta High Court
Uco Bank vs Nicco Uco Alliance Credit Ltd on 26 July, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-16
CA 571 of 2012
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
UCO BANK
AND
NICCO UCO ALLIANCE CREDIT LTD.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 26th July, 2018 The Court : This matter was put in the warning list on July 25, 2018. It is reported by the Assistant Registrar (Company) that there is no entry in ledger maintained by the department with regard to the above-mentioned cause-title.
However, none appears in support of the application, nor any accommodation has been prayed for.
Accordingly, this application, being CA 571 of 2012 stands dismissed for default.
Interim order passed in this application, if any, stands vacated. The concerned department and the computer section are directed to take note of the factum of dismissal and make necessary entries in the ledger, as well as in the electronic records of this Court.
(ASHIS KUMAR CHAKRABORTY, J.) akg/