Calcutta High Court (Appellete Side)
Dr. Asim Bala vs State Of West Bengal & Ors on 13 May, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 13.05.2016
18. as W. P. 16756 (W) of 2015 Dr. Asim Bala Versus State of West Bengal & Ors. Mr. Tapan Kumar Mukherjee.
...for the State.
Since the cause of action mentioned in the writ petition has become infructuous, nothing remains for consideration.
Accordingly, the writ petition is dismissed as infructuous.
(Manjula Chellur, Chief, Justice) ( Arijit Banerjee, J.)