Calcutta High Court (Appellete Side)
Nishith Ranjan Chowdhury vs The State Of West Bengal & Ors on 14 June, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
14‐06‐2018
S.D.
W.P. 28991 (W) of 2016
Nishith Ranjan Chowdhury
Vs.
The State of West Bengal & Ors.
Ms. Indrani Pal
..For the petitioner.
Mr. Amal Kumar Saha
Mr. Debnath Mahata
...For the Respondent Nos. 3 to 5.
Learned Advocate for the writ petitioner seeks leave to withdraw the writ petition with liberty to file afresh on the selfsame cause of action.
The private respondent nos. 3 to 5 are represented. Such leave is granted.
W.P. 28991 (W) of 2016 is dismissed as withdrawn with liberty as prayed for.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.) 2 3 4 5 6