Calcutta High Court (Appellete Side)
Sri Ashok Kumar Das & Anr vs Union Of India & Ors on 9 July, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
216
SK/SB
Ct. No. 08
09.07.2021
(Via Video Conference)
W.P.A. No. 5533 of 2007
Sri Ashok Kumar Das & Anr.
Vs.
Union of India & Ors.
Ms. Smita Das De ... For the respondent no. 4.
None appears for the petitioners. The respondent no. 4 is represented. Learned advocate appearing for the respondent no. 4 submits that the respondent no. 4 is not aware whether the petitioners are still alive or not to consider the grant of Freedom Fighter Pension. In any event, a further application is required to be made. Since none appears for the petitioners, it would be appropriate to direct W.P.A. 5533 of 2007 is dismissed for default.
Interim order stands vacated.
(Debangsu Basak, J.)