Calcutta High Court (Appellete Side)
M/S. Ambia vs The State Of West Bengal & Ors on 11 November, 2022
Author: Suvra Ghosh
Bench: Suvra Ghosh
November 11, 2022 ARDR (2) WPA 23780 of 2019 M/s. Ambia Vs. The State of West Bengal & ors. Adv. Kaman Sahoo, ...for the petitioner. Adv. Amit Kumar Nag, Adv. Ranjabati Ray, ...for the HAD.
Adv. Ayan Banerjee, ...for the State.
Learned counsel for the petitioner submits that he has instructions not to proceed with the matter any further.
In view of the same, the writ petition being WPA 23780 of 2019 is dismissed for non-prosecution.
There shall however, be no order as to costs. Urgent certified website copy of this order, if applied for, be furnished to the parties upon compliance of necessary formalities.
(Suvra Ghosh, J.)