Calcutta High Court
Silverline Investment Co. Pvt. Ltd.& ... vs Kolkata Municipal Corporation & Ors on 16 January, 2020
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-6
WP 347 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SILVERLINE INVESTMENT CO. PVT. LTD.& ANR .
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 16th January, 2020.
Appearance:
Mr. Achintya Banerjee, Adv.
Mr. S. Panda, Adv.
...for the K.M.C.
The Court : None appears on behalf of the petitioner nor is
any accommodation sought for even in the second call.
The respondent is represented.
This matter had been appearing in the Warning List and the petitioner should have taken note that this matter was likely to be taken up today.
It appears that the petitioner is not interested in proceeding with this matter. Hence, W.P. No. 347 of 2016 is dismissed for default, without any order as to costs.
Interim order, if any, stands vacated. Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(RAVI KRISHAN KAPUR, J.) SK.