SA/170/2006
2021 Latest Caselaw 207 Cal

.        15.01.2021
sd                                          SA 170 of 2006
                                                 With
Ct .9.                                     CAN 12056 of 2017


                                Mr. Uday Chandra Jha
                                Ms. M. Sharma
                                Ms. Tulika Roy    ..For the respondents.

An application for recalling of the order dated

13.12.2017 has been filed on behalf of the appellant on

18.12.2017. Just after filing the application, the appellant

hardly bothers to take steps in the appeal and his dismal

conduct is well reflected from the order sheets. Today, even

on second call none appears to move the application for recall

of the order dated 13.12.2017.

Now, Mr. Jha, learned advocate, appearing for the

respondent submits adverting to the judgment dated

13.12.2017, whereby this Court was pleased to dismissed the

appeal on its merit finding no substantial question of law that

this judgment cannot be recalled by an application so filed on

behalf of the appellant/petitioner.

Considering the dismal conduct of the appellant,

the application being CAN 12056 of 2017 is dismissed with

cost of Rs. 5,000/- payable to the Legal Services Committee

of the Hon'ble High Court.

Let the lower court records be sent to the learned

courts below.

(Shivakant Prasad, J. )