Calcutta High Court (Appellete Side)
West Bengal State Electricity Board & ... vs Calcutta Municipal Corporation & Ors on 7 June, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1 07.06.2016
.
rc W.P. No. 6911(W) of 2003 West Bengal State Electricity Board & Ors.
Versus Calcutta Municipal Corporation & Ors. Mr. Srijan Nayak Mr. Sovan Bandyopadhyay .. For the petitioner Learned advocate for the petitioner submits on the basis of a written instruction dated May 03, 2016 that the issues raised in the writ petition have been settled between the parties. In such circumstances the petitioner does not wish to proceed with the writ petition any further.
W.P.No. 6911(W) of 2003 is, therefore, disposed of without any order as to costs. The interim order dated January 28, 2004 is vacated. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)