Calcutta High Court (Appellete Side)
Loknath Singh vs Somen Mitra on 25 August, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
68 25.08.2022. C.P.A.N. 547 of 2001 ab in Ct. 40 WPA 7855 of 1993 Loknath Singh Vs. Somen Mitra No one appears on behalf of the petitioner on repeated calls.
No accommodation is sought for. Accordingly, the contempt application is dismissed for default.
There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Sugato Majumdar, J.)