Calcutta High Court (Appellete Side)
Smt. Subhra Aich & Anr vs The State Of West Bengal & Ors on 24 March, 2015
1
In the High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side.
4.03.15
WP No.2360 (W) of 2003
Smt. Subhra Aich & Anr.
v.
The State of West Bengal & Ors.
No one appears either for the petitioners or for the respondents. No
accommodation is sought for.
In these circumstances, the writ petition being WP No.2360 (W) of 2003 stands dismissed for default. Interim order passed, if any, stands vacated sh ( Ashis Kumar Chakraborty, J) 2