Pankaj Kumar Maji & Ors vs Sg Aloke Rani Roy & Ors
2022 Latest Caselaw 6465 Cal

SA 7 of 2022 Item-11.

09-09-2022 Pankaj Kumar Maji & Ors.

                                                    Versus
  sg                                        Aloke Rani Roy & Ors.
             Ct. 8

The appeal was listed yesterday for admission. The

appellants are not represented nor any accommodation is prayed

for on behalf of the appellants.

The appeal is directed against a judgment and decree dated

8th October, 2015 reversing the order of the learned trail court

dated 18th September, 2008 passed in a suit for declaration and

permanent injunction.

We are of view that the appellants are not interested to

proceed with the appeal.

The second appeal, accordingly, stands dismissed for

default.

(Uday Kumar, J.) (Soumen Sen, J.)