Calcutta High Court (Appellete Side)
Madhusudan Mondal vs State Of West Bengal & Ors on 7 September, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
19. 07.09. W.P. 17410 (W) of 2018
Sd3 2018
Madhusudan Mondal.
Versus
State of West Bengal & Ors. Mr. Anil Singh ...for the petitioner Mr. Saptangsu Basu, Sr. Advocate Mr. Sayan Sinha ...for the municipality. Mr. Rezaul Hossain ...for the State Learned advocate for the petitioner seeks leave to withdraw the writ petition with liberty to file afresh on the self-same cause of action.
W.P. 17410 (W) of 2018 is dismissed as withdrawn with liberty as prayed for.
No order as to costs.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.) z 2