Calcutta High Court (Appellete Side)
Sri Biswajit Chakrabarty vs Mrs. Mira Sen Ray on 26 August, 2019
1 340,ML,Ct.21.
26.08.2019 AJ.
C.O. 3550 of 2004 + C.O. 2018 of 2003 Sri Biswajit Chakrabarty
-Vs-
Mrs. Mira Sen Ray In Re: C.O. 2018 of 2003 The revisional application has already been disposed of by an order dated December 01, 2003.
Therefore, no further order need be passed on the said revisional application.
In Re: C.O. 3550 of 2004 None appears on behalf of the parties when the matter is called on for hearing.
C.O. 3550 of 2004 is dismissed for default. Interim order, if any, stands vacated.
(Biswajit Basu, J.)