Calcutta High Court (Appellete Side)
Rajesh Thapa vs Union Of India & Ors on 6 February, 2014
06.02.2014.
Item No. 52. F.M.A. 307 of 2011 Rajesh Thapa Versus Union of India & Ors.
\\\\\\ No one appears to prosecute the intra court appeal, when the matter is called on.
The intra court appeal is dismissed for default without, however, any order as to costs.
sd/ab (Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)