Calcutta High Court (Appellete Side)
Mata Prasad Jaiswal vs The Tamluk Ghatal Central on 17 August, 2017
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
130. 17.08.2017
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. 49 of 2011 Mata Prasad Jaiswal
-Vs.-
The Tamluk Ghatal Central Co-operative Bank Ltd. & Anr.
None appears on behalf of the petitioner even in the second call. No accommodation is prayed for.
Accordingly, the revisional application, C.O. 49 of 2011, stands dismissed for default.
Interim order passed, if any, stands vacated.
(Ashis Kumar Chakraborty, J.)