Calcutta High Court (Appellete Side)
Rupchand Murmu vs State Of West Bengal & Others on 24 June, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
24.06.2022 Court No.13 Item No.451 pk WPA 10828 of 2008 Rupchand Murmu Vs. State of West Bengal & Others 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.)