Calcutta High Court
Icici Securities & Finance Co. Ltd vs Grapco Mining Co. Ltd on 10 August, 2010
Author: Maharaj Sinha
Bench: Maharaj Sinha
CS 209K of 1997
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
ICICI SECURITIES & FINANCE CO. LTD.
VERSUS
GRAPCO MINING CO. LTD.
BEFORE :
THE HON'BLE JUSTICE MAHARAJ SINHA
DATE : 10 AUGUST 2010 For the plaintiff :
Mrs. Roopa Mitra, advocate The Court :- Although Mrs. Roopa Mitra, learned advocate for the plaintiff seeks adjournment, I have a feeling that the plaintiff is not willing to prosecute the suit any further. No steps have been taken by the plaintiff since the date of the institution of the suit way back in the year 1997 to make the suit ready for hearing. Thus, the suit is dismissed for non-prosecution.
Interim order, if any, is vacated. There will be no order as to costs.2
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) S.Chandra AR(CR)