Calcutta High Court (Appellete Side)
Madhusudan Dasgupta vs Smt. Jolly Dasgupta on 8 August, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 1389 8.8.2014
C.O. 1026 of 2011 gd with C.A.N. 6630 of 2014 Madhusudan Dasgupta Vs. Smt. Jolly Dasgupta Re: C.A.N. 6630 of 2014 Since none appears in support of the restoration application, C.A.N. 6630 of 2014 is dismissed for default.
It is recorded that C.O. 1026 of 2011 stands dismissed for default by an order of December 16, 2013.
There will be no order as to costs.
(Sanjib Banerjee, J.) 2