Calcutta High Court (Appellete Side)
Sankarshan Pattanayak vs State Of West Bengal & Others on 26 September, 2011
Author: Soumitra Pal
Bench: Soumitra Pal
1 26.9.2011
. W.P. 15747 (W) of 2011
Sankarshan Pattanayak
Vs
State of West Bengal & Others Mr. Chinmoy Kumar Maiti.
... For Petitioner Mr. Biswajit De.
... For State Let affidavit of service filed in Court today be kept with the record.
Since it is submitted by the learned advocate for the petitioner that the writ petition lacks necessary particulars and he wants to withdraw the instant writ petition and prays for leave to move afresh on the self same cause of action, the writ petition is dismissed as withdrawn.
As prayed for, the petitioner is at liberty to move afresh after giving necessary particulars and after annexing necessary documents.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be supplied to the appearing parties on priority basis.
(SOUMITRA PAL, J.) 2