Calcutta High Court (Appellete Side)
Subhrajyoti De & Anr vs Central Board Of Secondary Education & ... on 31 October, 2017
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1 31.10.2017 Item No.23 ad W.P 25333(W) of 2017 Subhrajyoti De & Anr.
Vs. Central Board of Secondary Education & Ors. Mr. Shuvro Prokash Lahiri ...... For the petitioners Mr. U.S Menon, Ms. S. Paul ...... For the CBSE Affidavit-of-service filed by the petitioners be kept on record. Mr. Lahiri, learned advocate appearing for the petitioners prays for leave to withdraw the writ petition with liberty to file afresh on the self-same cause of action.
In view of such submission, the writ petition is dismissed as withdrawn with liberty to the petitioners to file a fresh application on the self-same cause of action with better particulars.
(Tapabrata Chakraborty, J.)