Calcutta High Court (Appellete Side)
Smt. Madhabi Mukherjee vs Cesc Limited & Ors on 11 March, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 13 11.03.14
. W.P. 6657 (W)_of 2001 ab Smt. Madhabi Mukherjee Vs CESC Limited & Ors.
Mrs. Rita Mukherjee ... For the Licensee.
No one appears for the petitioner when the matter is called on for hearing. No accommodation is sought for either. On the last occasion, when the matter was called on for hearing on 6th March, 2014 no one had appeared on behalf of the writ petitioner. The petitioner does not seem to be interested in prosecuting the matter.
The writ petition is accordingly dismissed for default. Interim order, if any, shall stand vacated. There shall, however, be no order as to costs.
(Aniruddha Bose, J.)