Calcutta High Court (Appellete Side)
Krishna Kanta Baroi vs Security Printing And Minting on 22 August, 2014
Author: Harish Tandon
Bench: Harish Tandon
22.08.2014.
Item No. 1 W.P. 18172(W) of 2014
Krishna Kanta Baroi
Vs.
Security Printing and Minting
Corporation of India Ltd. & Anr.
Mr. Basudeb Biswas,
Mr. S. Jana.
... for the petitioner.
Ms. Sutapa Sanyal.
... for the respondent no. 1.
The matter is listed at the instance of the petitioner seeking withdrawal of the writ petition with liberty to file afresh.
Such leave is granted. The writ petition shall be treated to have been withdrawn with such liberty.
There shall, however, be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.
ab (Harish Tandon, J.)