Sri Rajindra Kumar Dalmia vs Larsen & Toubro Ltd. & Anr
2023 Latest Caselaw 1723 Cal

24 15.03.2023 FA 241 of 2006 Ct-08 Sri Rajindra Kumar Dalmia Vs.

Larsen & Toubro Ltd. & Anr.

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The parties are not represented. The appellant had remained unrepresented since 13th June, 2022. Even on the earlier occasion the appellant was unrepresented.

We have carefully read the judgment of the trial court. It seems that subsequent transferees have not been made parties in the suit, although the said fact was disclosed by the defendant in its letter dated 15th December, 1994. This being the admitted position, this appeal is bad for non- joinder of necessary parties. On such consideration, this appeal stands dismissed.

Interim order, if any, stands vacated. There will be no order as to costs.

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