Calcutta High Court (Appellete Side)
Midnapore People'S Co-Op. Bank Ltd. & ... vs Chunilal Nanda & Ors on 24 November, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
10 24.11.2014 F. M. A. 309 of 2014
SD
Ct.
No. 1 Re :- An appln. for appro. order (CAN 3079/14)
And
An appln. for Stay ( CAN 5934 of 2014).
Midnapore People's Co-Op. Bank Ltd. & Ors.
Vs.
Chunilal Nanda & Ors.
Mr. Subir Sanyal.
... For the Respondents.
Mr. Chandi Charan De, Mr. Soumitra Bandyopadhyay.
... For the State.
The appellant is absent.
We have gone through the order dated 3rd June, 2014 of this Court.
Now the respondent places on record the order of the Apex Court dated 14th July, 2014 in which Special Leave Petition was disposed of by a considered order.
In the light of the same the appellant has to proceed with the appeal on merits. In this case neither the appellant nor the counsel are present.
Hence, Registry is directed to issue notice to the appellant bank through special messenger at the cost of the party-respondent.
List the matter on 8th December, 2014.
(MANJULA CHELLUR, CHIEF JUSTICE ) (ARIJIT BANERJEE, J.) 2