Calcutta High Court (Appellete Side)
Lokenath Enterprise vs Unknown on 8 July, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
Sl. 33 08.7.2021
Court No.26 SD CRR 3339 of 2005 (Via Video Conference) In re: An application under Section 482 of the Criminal Procedure Code. In the matter of: Lokenath Enterprise ... Petitioner.
Mr. Prasun Kumar Datta Mr. Pratik Bose ... for the State.
This matter has been called on several days and none has appeared on behalf of the petitioner. No accommodation has been prayed for. When the matter was called on today, none has appeared on behalf of the petitioner.
Accordingly, this matter is dismissed for default and connected applications, if any, are also dismissed. Interim order, if any, stands vacated.
The department concerned is directed to communicate the order passed in Court today to the Court below. The department shall ensure that acknowledgement of receipt of their communication is received. Report of compliance to be placed before this Court after three weeks.
The lower Court is directed to expeditiously act in accordance with law.
(Shekhar B. Saraf, J.)