Calcutta High Court (Appellete Side)
Tapsil Jati A.P.S. Kishi Bikash Silpa K vs Union Of India on 9 June, 2023
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
83 ss 09.06.2023 WPA 20506 of 2004 Tapsil Jati A.P.S. Kishi Bikash Silpa K. Vs. Union of India No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is dismissed for default.
Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)