Calcutta High Court (Appellete Side)
Skc Smt. Renuka Mallick vs Ghatal Municipality & Ors on 18 November, 2013
Author: Soumen Sen
Bench: Soumen Sen
1
18.11.2013 W.P. 23986 (W) of 2012
Sl.No.79
skc Smt. Renuka Mallick
Vs.
Ghatal Municipality & Ors.
Mr. Saikat Bhattacharyya
Mr. S. Jana ... for respdt.no.6
No one appears on behalf of the writ petitioner, though Mr. Banerjee, learned
counsel, appears along with his junior, Mr. S. Jana, learned counsel, on behalf of the
respondent no.6, when the matter is called on.
It appears that on the last occasion, a prayer was made for amendment of the writ petition. There is nothing on record to show that any step has been taken by the writ petitioner to amend the writ petition.
It appears that the writ petitioner is not interested in pursuing the matter. Accordingly, the writ petition stands dismissed for want of prosecution.
( Soumen Sen, J. )