Calcutta High Court (Appellete Side)
Smt.Sobha Dutta & Anr vs Serampore on 20 November, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 5 20.11.17
W.P.10272(W) of 2017 sn SMT.SOBHA DUTTA & ANR. VS.SERAMPORE MUNICIPALITY ORS.
Mr. Ashok Banerjee..Sr.Adv. Mr. J.K. Mondal ..for the Municipality Mr. Abhishek Vore ..for the Pvt.respdt.
Mr. Susanta Pal ..for the State None appears on behalf of the petitioners when the matter is called on. No accommodation is prayed for.
On November 15, 2017 the hearing of the case was adjourned on the same ground in order to accommodate the petitioners.
In view of the above, this Court is of the opinion that the petitioners 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) 2 3