Calcutta High Court (Appellete Side)
M/S. Gupta Auto Agency vs Amiya Kumar Gooptu Since Deceased His ... on 7 June, 2016
1 07.06.2016 AJ.
C.O. 3651 of 2006 M/s. Gupta Auto Agency Vs. Amiya Kumar Gooptu since deceased his leagal heirs and legal representatives Aloka Gupta & Ors.
None appears on behalf of the petitioner. The matter is running in the list for a considerable period of time. This revisional application is pending since 2006.
Considering the inaction on behalf of the present petitioner, let this application under Article 227 of the Constitution of India be dismissed for default.
Office is directed to communicate this order to the Learned Judge, 6th Bench, Presidency Small Causes Court, Calcutta in Ejectment Execution Case No.32 of 2003 arising out of Ejectment Suit No.1042 of 2000 as regards order dated 02.09.2006.
The interim order, if any, stands vacated. Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
( Indrajit Chatterjee, J. )