Calcutta High Court (Appellete Side)
CO-2615-2016 on 29 August, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 29-08-16Item No. 7
AD C.O. 2615 of 2016 (Assigned) In re : Smt. Dipali Chowdhury. ... Petitioner This is an application under Article 227 of the Constitution of India wherein the present petitioner has assailed the Order No. 125 dated 17-06-2016 passed by the learned III Bench, Small Causes Court at Calcutta in Ejectment Execution Case No. 238 of 2008 (arising out of Ejectment Suit No. 264 of 2005- C).
None is present on behalf of the petitioner. On the previous day also i.e. on 08-08-2016, none appeared for the petitioner.
This being the conduct of the petitioner, let this application be dismissed for default.
There will, however, be no order as to costs. Office is directed to communicate this order to the learned court below forthwith.
Photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Indrajit Chatterjee, J.) 2