Calcutta High Court (Appellete Side)
Samir Mondal vs President Of Matangini on 17 May, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
17.05.2022 Court No.13 Item No.672 WPA 13342 of 2010 SAMIR MONDAL VS.
PRESIDENT OF MATANGINI HAZRA, SAJAL DHARA JAL PRAKALPA & ORS (Through Video Conference) The matter was listed under the heading 'Old Matters'.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim orders, if any, shall stand vacated. 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.
(Rajasekhar Mantha, J.)