Calcutta High Court (Appellete Side)
Joy Kumar Chatterjee vs Cmda & Ors on 20 March, 2015
1 123 20.03.2015
AB Court No.27
W. P. 2085 (W) of 2002
Joy Kumar Chatterjee
Vs
CMDA & Ors.
Mr. P. S. Basu ...for the K.M.D.A.
None appears in support of the writ petition even in the second call.
No accommodation is prayed for. In these circumstances, the writ petition being W. P. 2085 (W) of 2002 is dismissed for default.
Interim order passed, if any, stands vacated. However, there will be no order as to costs.
(Ashis Kumar Chakraborty, J.)