Calcutta High Court (Appellete Side)
Sri Saikat Chanda vs Smt. Urmila Saha (Chanda) on 18 January, 2019
Author: Jay Sengupta
Bench: Jay Sengupta
1 20 18.01.2019
C.R.R. 3382 of 2018 SB Court 29 Sri Saikat Chanda Vs. Smt. Urmila Saha (Chanda) No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought. Earlier on 11th January, 2019 when the matter was called on for hearing no one appeared on behalf of petitioner or prayed for any accommodation.
Accordingly, the revisional application is dismissed for default. Urgent photostat certified copy of this order may be supplied to the parties expeditiously, if applied for.
(Jay Sengupta, J.) 2