Calcutta High Court (Appellete Side)
Sri Subrata Kumar Das vs Union Of India & Ors on 11 August, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
11.08.2016
s.das
24
W.P. 14841 (W) of 2016
Sri Subrata Kumar Das
Vs.
Union of India & Ors.
Mr. Subrata Bhattacharya,
Mr. Dilip Kumar Saila
..... for the petitioner
Mr. Subrata Kumar Sinha
.... for the respondents no. 2 & 3
The petitioner's grievance that he has not been permitted to operate his bank account maintained with the respondent bank.
The learned lawyer for the bank submits that grievance of the petitioner has already been addressed and the said account has been made operable.
In view of such subsequent development, nothing survives in the writ petition.
Writ petition is accordingly disposed of. There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.) 2