Calcutta High Court
Rt.Rev.Dinesh Chandra Garai & Ors vs M.P.Nihalini & Co on 1 July, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APOT No. 64 of 1998
G.A.No.254 of 1998
C.S.No.225 of 1997
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
RT.REV.DINESH CHANDRA GARAI & ORS. Plaintiff/Petitioner/Applicant
Versus
M.P.NIHALINI & CO. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE I. P. MUKERJI Date : 1st July, 2009.
The Court : None appears in spite of third call nor any accommodation has been prayed for. Hence this matter is dismissed for default.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (I. P. MUKERJI, J.) km