SOURAV GANGULY Vs. TATATEA LTD.

JUDGEMENT

(1.) The court: None appears on behalf of the plaintiff. The matter had earlier appeared in the warning list.

(2.) It appears that despite notice the plaintiff has not removed the defects. It is evident that the plaintiff does not wish to proceed with the suit.

(3.) C.S. No. 361 of 1997 is dismissed. Interim orders, if any, stand vacated .There will be no order as to costs.