Calcutta High Court (Appellete Side)
Rajeswar Prasad vs The State Of West Bengal & Ors on 2 May, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
02-05-2022 ct no. 13 SL.481 sp WPA 13786 of 2004 Rajeswar Prasad
-Versus-
The State of West Bengal & Ors. The matter was listed under the heading "Old Matters".
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim orders, 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.
(Rajasekhar Mantha, J.)