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Dr. Jitendra Nath Saha & Anr v. Shyamal Mondal
Calcutta High Court
Jan 7, 2010
Important Paras
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Date : 7 January 2010.
The Court :- Since none appears, the suit is dismissed. Interim order, if any, is vacated. There will be no order as to costs. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) Sandip Chandra A.R.(CR)
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