Calcutta High Court (Appellete Side)
Prahlad Goenka vs Cesc Ltd. & Ors on 24 April, 2015
1
April, 24
2015.
R.C.
W.P. 1474 (W) OF 2004
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Prahlad Goenka
Vs
CESC Ltd. & Ors.
Mr. Rita Mukherjee...for Respondents
None appears for the petitioner.
The learned advocate Mrs. Rita Mukherjee, is present for the C.E.S.C. Ltd. She submits that there is nothing residue for further proceeding with this case by the petitioner for which the petitioner is not interested to appear in this case. She submits for dismissal of this case for default. This is a pretty old case.
I do not find any reason of not accepting the submission of learned advocate for the respondent and therefore, the case is dismissed for default. Interim order, if any, stands vacated.
(Sankar Acharyya‐J)