PIJUSH BANDOPADHYAY Vs. CHAITALI KARMAKAR

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) The matter was placed before this court on the direction of the Hon'ble Chief Justice on the basis of a letter written by the petitioner requesting the Chief Justice to enlist the matter before an Hon'ble Division Bench. The direction of the Hon'ble Chief Justice was communicated to the Assistant Court Officer, of this court to place the letter before this court by the Additional Secretary to the Chief Justice. The matter was enlisted before me.

(3.) It appears from the records that the matter had been dismissed for default by an order dated 6/8/2021, and subsequently a typographical error was corrected on August 11, 2021.