Calcutta High Court (Appellete Side)
Kasem Ali Mondal vs The State Of West Bengal & Ors on 15 January, 2024
Author: Aniruddha Roy
Bench: Aniruddha Roy
24 15.01.2024
Sc Ct. no.22
WPA 20454 OF 2014
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Kasem Ali Mondal Vs. The State of West Bengal & Ors. The previous order speaks for itself. Today, the writ petition appears under the heading "For Dismissal".
None appears for the parties nor any accommodation has been sought for.
In view of the above, this writ petition, WPA 20454 of 2014 stands dismissed for default, without any order as to costs.
Interim order, if any, stands vacated.
(Aniruddha Roy, J.)