Calcutta High Court (Appellete Side)
Calcutta Company Limited And Another vs State & Ors on 9 December, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
9.12.14 W.P.23713(W) of 2014 sn
CALCUTTA COMPANY LIMITED AND ANOTHER VS. STATE & ORS.
None appears on behalf of either of the parties when the matter is called on. No accommodation is prayed for.
On August 18, 2014 the hearing of the case was adjourned on the prayer of made on behalf of the petitioners.
In view of the above, this Court is of the opinion that the parties have lost their interest in the fate of the writ application.
This writ application is dismissed for default. There will be, however, no order as to costs.
(Debasish Kar Gupta,J)