Calcutta High Court (Appellete Side)
M/S. Texmaco Ltd. And Others vs State Of West Bengal on 8 August, 2024
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
M/L. 469.
August 8, 2024.
MNS.
WPA No. 353 of 2004 M/s. Texmaco Ltd. and Others Vs. State of West Bengal Both parties remain unrepresented nor is any adjournment prayed for on their behalf even in the second call.
The writ petition has been pending since 2004. It is evident that the petitioners are not interested in proceeding diligently with this matter.
In view of the above, WPA No. 353 of 2004 stands dismissed for default.
Interim order, if any, stands vacated.
(Ravi Krishan Kapur, J.)