1
63 CPAN 10 of 2012 17.08.2012 in pg.
WP 18216 (W) of 2010
None appears in support of the instant contempt application at the time of call. This matter was adjourned even on the last occasion since there was no appearance in support of the application. In such circumstances, the application is liable to be dismissed for default and is accordingly dismissed. (Biswanath Somadder, J.)