Calcutta High Court (Appellete Side)
Sri Siti Kantha Guin vs Principal Ghatal Rabindra S. ... on 14 December, 2022
14.12.2022 Court No.12 S/L. No. 5 Suvayan/ Sourav FMA 239 of 1985 With IA No: CAN 1 of 2004 (Old No. CAN 1564 of 2004) With IA No: CAN 4 of 2011 (Old No. CAN 3057 of 2011) Sri Siti Kantha Guin Vs. Principal Ghatal Rabindra S. Mahavidyalay None had appeared for the parties when the matter was listed on earlier occasion, nor any accommodation was sought for.
Today also none appears for the parties, nor any accommodation is sought for, though the matter has been listed under the heading "For Dismissal" giving sufficient notice and warning to learned Counsel for the parties.
Accordingly, the appeal is dismissed for non- prosecution.
Interim order, if any, stands vacated. Interim application, if any, stands disposed of.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.)