Calcutta High Court
L.K.I. Construction Pvt. Ltd vs Union Of India on 17 December, 2008
Author: Indira Banerjee
Bench: Indira Banerjee
AP No. 399 of 2006
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
L.K.I. CONSTRUCTION PVT. LTD. Plaintiff/Petitioner/Applicant
Versus
UNION OF INDIA Defendant/Respondent
For Plaintiff/Petitioner : MR. AMITAVA GHOSH, ADVOCATE For Defendant/Respondent : NONE HAS APPEARED. BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE Date : 17th December, 2008.
The Court :-Counsel appearing on behalf of the petitioner submits that the petitioner does not wish to proceed with this application. The application is accordingly dismissed for non-prosecution. Interim orders, if any, shall stand vacated. Let the instruction given by the petitioner to the advocate-on-record be kept on record.
All parties to act on a xerox signed copy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) sksr.