Calcutta High Court
Bengal Chatkal Mazdoor Union vs Appellate Authority For Ind. & Fin. ... on 20 February, 2020
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-26
GA 1734 of 2004
With
WP 3860 of 1994
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BENGAL CHATKAL MAZDOOR UNION
Versus
APPELLATE AUTHORITY FOR IND. & FIN. RECON.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 20th February, 2020.
The Court : It appears from the records that the main writ petition being WP 3860 of 1994 has already been disposed of. In view of the disposal of the main writ petition nothing survives in the interlocutory application. Accordingly GA 1734 of 2004 in WP 3860 of 1994 stands dismissed as infructuous. Interim orders, if any, stand automatically vacated.
(RAVI KRISHAN KAPUR, J.) SK.