Calcutta High Court (Appellete Side)
Md. Salauddin & Anr vs Md. Yamin & Ors on 18 February, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
18.02.15 Item No. 12 Ct. No.17 AB F.M.A. 380 of 2008 In the matter of : Md. Salauddin & Anr.
- versus -
Md. Yamin & Ors.
The appeal is of the year 2008. The matter was called out in the morning session as well as in the afternoon session. Nobody appears for the applicant.
In these circumstances, in our opinion, there is no need to adjourn the matter any further.
The appeal is dismissed for default.
Interim order, if any, stands vacated.
There will be no order as to costs.
(Nishita Mhatre,J.) (R. K. Bag,J.)