Calcutta High Court (Appellete Side)
Akd Bhakti Prasad Manna vs Paresh Chandra Das on 11 May, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1
72 11.05.16 C.O. 3327 of 2005
Ct. No. 10
akd Bhakti Prasad Manna
Vs.
Paresh Chandra Das
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None is present on behalf of the petitioner. The matter is running in the list for a considerable period of time. This revisional application is pending since 2005.
Considering the inaction on the part of the petitioner let this application under Article 227 of the Constitution of India be dismissed for default.
It may be noted that Mr. Suprakash Misra, learned advocate, appeared for the petitioner on 23rd March, 2006, but thereafter none appeared for the petitioner. It may also be noted that the stay order granted earlier has already been vacated vide order of this Court dated 12th October, 2007.
Office is directed to communicate this order to the learned Civil Judge (Senior Division), Tamluk within the District of Purba Medinipur in connection with Title Suit No. 209 of 1997 as regards the order passed by that Court on 4th October, 2002 and also the Court of learned Additional District & Sessions Judge, Fast Track, 1st Court within the District of Purba Medinipur in connection with Civil Revision No. 17 of 2004 disposed of by that Court on 30th April, 2005.
There will be no order as to costs.
2(Indrajit Chatterjee, J.)