I P Mukerji, J. - (1.) The Court : This is an application by Buddhadeb Chatterjee to set aside an ex parte decree/order dated 29th July, 2011 in misfeasance proceedings.
(2.) The applicant along with the second, third, fourth, fifth and sixth respondents were charged in these misfeasance proceedings with misappropriation of funds aiding financial loss, etc.
(3.) The fourth respondent applied in this Court for some relief, whereupon the ex parte decree as against him was set aside.;