Calcutta High Court
Kaushalya Infrastructure Development ... vs National Highways Authority Of India & ... on 11 April, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
ORDER SHEET
CS No.11 of 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 11th April, 2019.
The Court : The matter had earlier appeared in the warning list. The plaintiff is not represented. The defects in the plaint have not been removed for a period of nearly seven years despite such defects having been brought to the notice of Advocates representing the plaintiff.
It is evident that the plaintiff is not desirous of prosecuting the suit. CS No.11 of 2012 is dismissed for default. Interlocutory orders, if any, stand vacated. There will be no order as to costs. The department is directed to strike off the suit from the ledger.
(ARIJIT BANERJEE, J.) B.Pal