Calcutta High Court (Appellete Side)
5 Indrajit Roy Chowdhury vs Isro & Ors on 22 September, 2021
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
14 22.09.2021. WPA 3672 of 2007 jks Ct.
15 Indrajit Roy Chowdhury Vs ISRO & Ors.
No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is dismissed for default.
Interim order, if any, shall stand vacated. There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)