Calcutta High Court (Appellete Side)
Subimal Sengupta vs Anindya Shankar Roy & Anr on 6 June, 2016
1 06.06.2016 AJ.
C.O. 4224 of 2005 Subimal Sengupta Vs. Anindya Shankar Roy & Anr.
None appears on behalf of the petitioner. The matter is running in the list for a considerable period of time. This revisional application is pending since 2005.
Considering the inaction on behalf of the present petitioner, let this application under Article 227 of the Constitution of India be dismissed for default.
Office is directed to communicate this order to the learned Trial Court being 6th Bench of Small Causes Court at Calcutta in Ejectment Execution Case No.47 of 2003 arising out of Ejectment Suit No.1771 of 2000.
The interim order, granted earlier, stands vacated. Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
( Indrajit Chatterjee, J. )