Calcutta High Court
Punjab National Bank vs Shiv Sankar Tiwari on 22 April, 2019
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
OD-23
ORDER SHEET
CS 722 OF 1981
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PUNJAB NATIONAL BANK
Versus
SHIV SANKAR TIWARI
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 22nd April, 2019.
The Court : The suit appeared in the Warning List for quite sometime and thereafter in the Peremptory List. Inspite of second call, none appeared on behalf of the parties. It appears that the parties are not interested to proceed with the suit.
Accordingly, the suit is dismissed for default. Department and Computer (Listing) Section are directed to record the factum of dismissal of the suit and to strike off the suit from the ledger forthwith.
Department and all parties to act on a server copy of this order.
(SHEKHAR B. SARAF, J.) Sbghosh