Calcutta High Court (Appellete Side)
Surajit Ghosh vs State Of West Bengal & Ors on 28 September, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
28.09.2022 Court No.13 Item No.320 sp WPA 1043 of 2019 Surajit Ghosh Vs. 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.)