Calcutta High Court (Appellete Side)
G. Chowdhury & Ors vs The State Consumer Dispute Redressal on 2 September, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
02.09.2021.
Item No. 95.
Court No.13 ap W.P.A. No. 22207 of 2009 (Through Video Conference) G. Chowdhury & Ors.
Versus The State Consumer Dispute Redressal Commission, West Bengal & Ors. The matter was listed in the warning list and thereafter has been listed before this Court today.
None appears on behalf of the parties. 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 of this order duly downloaded from the official website of this Court (Rajasekhar Mantha, J.)