Calcutta High Court
M/S. Mahesh Edible Oil Industries Ltd vs The State Of West Bengal & Ors on 8 March, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
WP No. 1279 of 2007
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
M/S. MAHESH EDIBLE OIL INDUSTRIES LTD. Plaintiff/Petitioner/Applicant
Versus
THE STATE OF WEST BENGAL & ORS. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 8th March, 2010.
The Court : None appears for the parties even at the second call nor any accommodation is sought for. Hence, this writ application is dismissed for default. Interim order, if any, stands vacated.
There will be no order as to costs. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
Urgent certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) dg/