Calcutta High Court
Utpal Kumar Mondal & Another vs The State Of West Bengal & Another on 25 November, 2010
Author: Indira Banerjee
Bench: Indira Banerjee
WP No. 1206 of 2010 IN THE HIGH COURT AT CALCUTTA CONSTITUTIOINAL WRIT JURISDICTION ORIGINAL SIDE Utpal Kumar Mondal & Another Versus The State of West Bengal & Another Before:
The Hon'ble Justice Indira Banerjee Date: 25th November 2010 Mr. A. K. Choudhury, Advocate appears for the petitioners The letter dated 17th November 2010 of the petitioner no.1 be taken on record.
Mr. Choudhury appearing on behalf of the petitioner prays for leave to withdraw the writ application, which is defective.
The writ application is dismissed as withdrawn. This order will not prevent the petitioner from filing fresh writ application on the self-same cause of action, upon removal of the defects.
Urgent certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Indira Banerjee, J.) R. Bose A.R.(CR).