Calcutta High Court
Deoki Hoisery Private Limited vs Primus Retail Private Limited on 2 January, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.80 of 2012
With
CS No.191 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DEOKI HOISERY PRIVATE LIMITED
Versus
PRIMUS RETAIL PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 2nd January, 2018.
The Court : None appears on behalf of the decree holder nor any adjournment is prayed for. The matter stands adjourned for a week. In the event the decree holder is not represented on the adjourned date, it shall be presumed that the decree holder is not interested to proceed with the matter.
(SOUMEN SEN, J.) B.Pal