Calcutta High Court (Appellete Side)
Permendar Pal Singh vs Indian Oil Corporation Ltd. & Ors on 22 July, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
22-07-2021 ct no. 13 Sl.29 Akd/pk WPA 16423 of 2007 Permendar Pal Singh
-Versus-
Indian Oil Corporation Ltd. & Ors.
(Via Video Conference) The matter was listed in the warning list and thereafter has been listed before this Court today.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim order, 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.)