Calcutta High Court (Appellete Side)
Union Of India & Ors vs Anil Prasad on 25 November, 2022
Author: Harish Tandon
Bench: Harish Tandon
167 25.11.22 C.O.C.T. 2 of 2010
CAN 1 of 2019 (Old No. CAN 7800 of 2019)
Ct. No. 04
Akd
Union of India & Ors.
Vs.
Anil Prasad.
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Re: CAN 1 of 2019 (Old No. CAN 7800 of 2019) Mr. Pritam Choudhury, Mr. Abhisek Addhya.
... for the respondent.
None appears in support of the instant application. However, the respondent is represented. The application being CAN 1 of 2019 (Old No. CAN 7800 of 2019) is dismissed for default. For the purpose of record it is recorded that the writ petition had already been dismissed for default on 12th July, 2019 and the same should not be shown pending in the docket of the Court.
(Harish Tandon, J.) (Prasenjit Biswas J.) 2