Calcutta High Court (Appellete Side)
Kamal Majumder vs Cese Ltd. & Ors on 26 August, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
D/L Item No.96 26.08.2021
WPA 23810 of 2009 Kamal Majumder
-vs.-
CESE Ltd. & Ors.
(Via Video Conference) Mr. Debanjan Mukherjee...for CESE. The matter was listed in the warning list and thereafter has been listed before this Court today.
None appears on behalf of the petitioner. No accommodation is prayed for. Accordingly, the writ application shall stand 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 for this order duly downloaded from the official website of this Court.
( Rajasekhar Mantha, J.)