Calcutta High Court (Appellete Side)
Kumari Sanjukta Jana & Ors vs Rathin Guha Mallick & Ors on 29 April, 2016
1 338/26 29.04.2016
mb In the High Court At Calcutta Civil Revisional Jurisdiction Appellate Side C.O. 1297 of 2008 Kumari Sanjukta Jana & Ors.
Vs. Rathin Guha Mallick & Ors.
This application was appearing in the warning list for a long time. Today, when this application is taken up for hearing, none appears in support of the application. No accommodation is prayed for. It appears that the petitioners have just kept the revisional application pending, without taking any step to proceed with the application.
In these circumstances, the revisional application, being C.O. 1297 of 2008, stands dismissed for default.
Interim order passed, if any, also stands vacated.
(Ashis Kumar Chakraborty, J.)