Calcutta High Court (Appellete Side)
Madhusudan Roy vs State Of West Bengal & Ors on 23 September, 2021
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
122 23.09.2021. W.P.A. 12171 of 2007 ab Ct. 15 Madhusudan Roy Vs. State of West Bengal & Ors.
No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is dismissed for default.
Interim order, if any, shall stand vacated. There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)