Calcutta High Court (Appellete Side)
Md. Aminul Islam vs Union Of India & Ors on 19 March, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 14 19.03.2014
W.P. 8029 (W) of 2003 gd Md. Aminul Islam Vs. Union of India & Ors.
Since none appears in support of the petition and the petitioner has not taken any meaningful steps for more than a decade, W.P. 8029 (W) of 2003 is dismissed for default.
Interim order, if any, stands vacated. There will be no order as to costs.
(Sanjib Banerjee, J.) 2