Calcutta High Court (Appellete Side)
Matangini Teachers Training Institute ... vs State Of West Bengal & Ors on 8 September, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 3 08.09. AST 243 of 2017 ns 2017 Matangini Teachers Training Institute & Anr.
Versus State of West Bengal & ors. Mr. Arkadipta Sengupta .... For the petitioners. Mr. Amitava Chaudhuri Mrs. M. Chaudhuri Mr. N. Roy ... for the University. Mr. Pinaki Bhattacharya ... For the State.
Learned counsel for the petitioners submits that his clients do not want to proceed with this writ application any further.
Let the written instruction be kept with the record.
The writ application being AST 243 of 2017 is, accordingly, dismissed for non-prosecution.
Interim order, if any, stands vacated.
( Arijit Banerjee, J. )