Calcutta High Court (Appellete Side)
Sb. Debashis Biswas vs The State Of West Bengal & Ors on 14 May, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
01 WP No. 4639 (W) of 2012
14.05.2014
sb. Debashis Biswas
Vs.
The State of West Bengal & Ors.
Mr. Indranath Mitra ... For the petitioner.
This matter appears as "To Be Mentioned" at the instance of the learned advocate for the petitioner. The learned advocate for the petitioner submits, on instruction, that his client does not wish to proceed with the matter any further. The written instruction to this effect handed over to the Court be kept on record.
In such circumstances, the writ petition stands dismissed for non-prosecution. Interim order/orders, if any, shall stand automatically vacated.
(Biswanath Somadder, J.)