Calcutta High Court
The Gramaphone Company Of India Limited vs Weston Components Limited on 18 December, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.27 of 1988
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE GRAMAPHONE COMPANY OF INDIA LIMITED
Versus
WESTON COMPONENTS LIMITED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 18th December, 2013.
The Court: The suit had appeared in the warning list before being transferred to this Bench. The parties have adequate notice and/or demand to have sufficient notice that the matter would appear today before this Court. However, none of the parties are represented. It appears that the plaintiff is not interested to proceed with the suit.
Accordingly, the suit is dismissed for default. Interim order, if any stands vacated.
(SOUMEN SEN, J.) sp/