Calcutta High Court
Wpil Ltd vs Purshottam Lal Saraf on 17 January, 2020
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
CP 523 of 2001
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
WPIL LTD.
And
PURSHOTTAM LAL SARAF
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 17th January, 2020.
The Court : The matter is placed at the instance of the Registry of this Court and it appears that no records are available as reported by the department.
Today, when the matter is called on, none appears in support of the application even in the second call, nor any accommodation is prayed for. Accordingly, the application, CP No.523 of 2001 stands dismissed for want of prosecution.
Interim order, passed in this application, if any, stands vacated.
The concerned department and the computer section are directed to take note of the dismissal of the application and make necessary entries in the ledger as well as in the electronic records of this Court.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal