Calcutta High Court (Appellete Side)
(Chitra Gupta & Ors vs Cmda & Ors.) on 20 April, 2022
Author: Suvra Ghosh
Bench: Suvra Ghosh
37 jdt.
20.04.2022 jb.
W.P.A. 14347 of 2007 (Chitra Gupta & Ors. vs. CMDA & Ors.) The matter has been running in the warning list for some time.
None appears for the parties. No accommodation has been sought.
It appears that the petitioners are no longer interested in proceeding with the matter.
Accordingly, WPA. 14347 of 2007 is dismissed for default.
Interim order, if any, stands vacated. Urgent certified website copy of this order, if applied, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)