Calcutta High Court (Appellete Side)
Represented By Its Secretary Potiva ... vs Sri Sudipta Mondal & Anr on 14 June, 2024
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
12 ss 14.06.2024 CPAN 990 of 2017 Matangini @ Matangini Hazra Self Help Group, represented by its secretary Potiva Kayal & Ors.
Vs. Sri Sudipta Mondal & Anr. No one appears on behalf of the applicants when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the contempt application is dismissed for default.
Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)