Sufia Khatoon vs Asif Ali
2023 Latest Caselaw 1326 Cal/2

OD-4
                        IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                   EC/332/2012

                                 SUFIA KHATOON
                                       VS
                                    ASIF ALI

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th June, 2023 Appearance:

Mrs. Swati Agarwal, Adv.

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

adjournment prayed for on his behalf. The judgment debtor is represented.

It is submitted on behalf of the judgment debtor that by an order dated

13th August, 2013, the Hon'ble Division Bench had pleased to set aside the ex

parte decree dated 1st August, 2012 which is sought to be executed.

In such circumstances, the instant application has become infructuous

and no purpose would be served in keeping the same pending.

In view of submissions made on behalf of the judgment debtor and in view

of the absence of the decree holder, EC/332/2012 stands dismissed for default.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.) D.Ghosh