Calcutta High Court
Nicco Uco Financial Services Ltd vs Rajasthan Breweries Ltd on 11 June, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
CS NO. 317D OF 1996
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
NICCO UCO FINANCIAL SERVICES LTD.
Versus
RAJASTHAN BREWERIES LTD.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 11th June, 2014.
The Court: The suit was initially placed in the warning list by the department after conducting an investigation as to the suits which were admitted and in which no steps were taken by the plaintiff to lodge the writ of summons or to apply for extension of time to lodge writ of summons.
None appeared for the parties when the suit was taken up for hearing. Subsequent to the filing of the suit no steps were taken by the plaintiff for lodging the writ of summons or applying for extension of time to lodge the writ of summons till date. The suit remained unattended by the plaintiff since its date of filing.
In such circumstances C.S. No. 317D of 1996 is dismissed. Interim order, if any, passed in the suit stands vacated.
(DEBANGSU BASAK, J.) sg2