APARNA GHOSH Vs. CHITRA HORE

JUDGEMENT

(1.) The only point which arises in this CO 2507 of 2010 for consideration by this Court at this stage is whether on dismissal of the petition and recalling of the order of the dismissal, the interim order granted by this Court stands automatically revived.

(2.) The short facts of the case are that CO 2507 of 2010 was dismissed for default by an Hon'ble Single Bench of this Court by order dated 18th December, 2013 and the interim order granted on 24th January, 2012 was vacated.

(3.) For recalling the order of dismissal for default dated 18th December, 2013 the present Petitioners filed an application being CAN 411 of 2014. The said CAN Application No. 411 of 2014 was considered by this Court on 12th March, 2014.