Calcutta High Court (Appellete Side)
Shio Kumar Sharma vs Danmal Sonar on 10 June, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 10.06.2016Sl.No. 34
Ct.No.10 aa C.O. 4361 of 2006 Shio Kumar Sharma Vs. Danmal Sonar None is present on behalf of the petitioner. The matter is pending since 2006. It is running in the list for a considerable period of time.
Considering the in action on the part of the present petitioner, let this application under Article 227 of the Constitution of India be dismissed for default. There shall be no order as to costs. It may be noted that no interim order was passed in this revisional application.
Office is directed to communicate this order to the learned 5th Bench, Presidency Small Causes Court at Calcutta in Ejectment Execution Case No. 188 of 2005.
( Indrajit Chatterjee,J. )