Calcutta High Court
Anil Kumar Patodia vs Ashoka Multi Yarn Mills Ltd on 5 May, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.213 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ANIL KUMAR PATODIA
Versus
ASHOKA MULTI YARN MILLS LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 5th May, 2014.
The Court: The suit had appeared in the warning list before being transferred to this Bench. The parties have adequate notice and/or deemed to have sufficient notice that the matter would appear today before this Court. However, none of the parties are represented nor any accommodation is prayed for.
It appears that the plaintiff has not taken any steps to lodge the writ of summons in the department concerned in accordance with the Original Side Rules. The record also does not show that any attempt was made by the plaintiff to serve the writ of summons upon the defendant. It appears that the plaintiff is not interested to proceed with the suit.
Accordingly, the suit is dismissed for default. Interim order, if any, stands vacated.
(SOUMEN SEN, J.) sp/