Calcutta High Court (Appellete Side)
Anil Basu vs Unknown on 15 September, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
15.09.2021 60 ss (via Video Conference) CRR 775 of 2010 Q5 In the matter of : Anil Basu ... Petitioner.
, Ms. Kakali Chatterjee ... for the State This matter has been called on several days and none has appeared on behalf of the petitioner. No accommodation has been prayed for. When the matter was called on today, none has appeared on behalf of the petitioner.
Accordingly, this matter is dismissed for default and connected applications, if any, are also dismissed. Interim order, if any, stands vacated.
The department concerned is directed to communicate the order passed in Court today to the Court below. The department shall ensure that acknowledgement of receipt of their communication is received. Report of compliance to be placed before this Court after three weeks.
The lower Court is directed to expeditiously act in accordance with law.
< (Shekhar B. Saraf, J.)