Calcutta High Court (Appellete Side)
Debashis Mukherjee vs The State Of West Bengal & Ors on 24 April, 2024
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
120 & 121 jks 24.04.2024 WPA 3691 of 2011 Debashis Mukherjee Vs. The State of West Bengal & Ors.
With WPA 11351 of 2008 Debashis Mukherjee Vs. The State of West Bengal & Ors. No one appears on behalf of the petitioners when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petitions are dismissed for default.
Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)