Calcutta High Court (Appellete Side)
Sri Gobindo Karmakar & Anr vs Miss Indira Karmakar on 31 March, 2014
Author: Arindam Sinha
Bench: Arindam Sinha
1 31.03.14 14 Ct. No. 35 sm C.O. 3056 of 2012 With C.A.N. 2969 of 2014 Sri Gobindo Karmakar & anr.
-vs-
Miss Indira Karmakar Mr. Partha Pratim Roy Mr. Abhisek Baran Das .....for the opposite Party C.A.N. 2969 of 2014 is an application for extension of interim order but none is present on behalf of the petitioner to press the same. The opposite party is represented. It is submitted on behalf of the opposite party that there was direction upon the petitioner to serve notice but they are yet to receive such notice along with the copy of the revisional application. The opposite party pray that interim order be vacated.
C.A.N. 2969 of 2014 is dismissed for default. The interim order stands vacated.
Let the revisional application appeared in the list as 'Motion' on 4th April, 2014.
(Arindam Sinha, J.)