Biswajit Nandi vs Unknown
2021 Latest Caselaw 5062 Cal

24.09.2021 Item N0. 26 Ct. No39 AGM CRR 3357 of 2012 (Via Video Conference)

In the matter of : Biswajit Nandi ..... Petitioner

None appears for the petitioner either physically or in virtual mode, when the matter is called on for hearing. No accommodation is proposed for and on behalf of the petitioner.

Yesterday similarly nobody appeared for the petitioner.

This is a long pending revisional application relatable to 2012, wherein quashing of a execution proceeding arising out of judgment passed in M. Case No. 498 of 1994 under Section 125 of the Code of Criminal Procedure by leaned Magistrate at Diamond Harbour, has been sought for.

In view of the order impugned, petitioner appears to have lost his interest over this matter. No use of keeping the matter listed any more.

The revisional application being CRR 3357 of 2012, accordingly dismissed for default.

Department is directed to make communication of this order to learned Court below within a week from hence for information.

(Subhasis Dasgupta, J.)