Calcutta High Court (Appellete Side)
Abhiram Chakraborty & Ors vs Airport Authority Of India(Aai) on 15 July, 2022
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
SL. 81 15.07.2022. W.P.A. 5811 of 2000 ab Ct. 30 Abhiram Chakraborty & Ors.
Vs. Airport Authority of India(AAI) IA No. CAN/2/2015 (Old No. CAN/1630/2015) No one appears on behalf of the petitioners 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