Pawan Construction Company vs Union Of India
2021 Latest Caselaw 876 Cal/2

OD-60
                             ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                         [Via Video Conference]

                          EC/118/2019
                  PAWAN CONSTRUCTION COMPANY
                             Versus
                         UNION OF INDIA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 16th September, 2021


      Mr. Jayanta Banerjee, Mr. D. K. Singh, Advocates for respondents.

The Court : None appears on behalf of the decree holder nor is any

accommodation prayed for on their behalf. Judgment debtors are

represented and relying on an order dated 21st November, 2019.

In view of non-appearance on the part of the decree holder,

EC/118/2019 is dismissed for default. Interim order, if any, stands

vacated.

Order dated 21st November, 2019 passed in GA/1064/2019 be

kept with the record.

(RAVI KRISHAN KAPUR, J.) pkd/SK.