Calcutta High Court (Appellete Side)
Rina Hom vs Anit Baran Hom on 17 May, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1
41 May 17, CO 3755 of 2005
AN 2016
Rina Hom
vs.
Anit Baran Hom
None is present on behalf of the petitioner.
None is also present on behalf of the respondent.
This matter is pending since 2005. It is running in the list for a considerable period of time. Let this application under Article 227 of the Constitution of India be dismissed for default. Interim order, if any, stands vacated.
Office is directed to communicate this order to the learned trial court being the Additional District Judge, Fast Track Court III, Barrackpore, North 24 Paraganas in connection with Misc. Case no. 1 of 2005 arising out of Mat. Suit No. 1391 of 2003.
Urgent certified photostat copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(INDRAJIT CHATTERJEE, J.)