Calcutta High Court (Appellete Side)
Shri Ajoy Kumar Bhagat vs Union Of India & Ors on 9 April, 2015
1 22 09.4.2015
gd W.P. 17971 (W) of 1992 Shri Ajoy Kumar Bhagat Vs. Union of India & Ors.
Ms. Shila Sarkar ..for the Petitioner Since the petitioner cannot proceed with the matter despite it having appeared in the warning list, W.P. 17971 (W) of 1992 is dismissed for default.
There will be no order as to costs.
(Sanjib Banerjee, J.) 2