Calcutta High Court (Appellete Side)
Dipak Kumar Shaw vs Union Of India & Others on 6 July, 2018
1 151 06.07.201
W.P. 10014 (W) of 2018 BD
8. Dipak Kumar Shaw Vs Union of India & Others Mr. Ajit Kumar Barat, Mr. Anil Kr. Das.
... For Petitioner Mr. K. J. Tewari.
... For Union of India Let the affidavit of service filed in Court today be kept with the record.
Heard Mr. Barat, the learned advocate for the petitioner. The Court was not convinced. When I was going to dismiss the writ petition Mr. Barat exercised his discretion to make a prayer for withdrawal of the writ petition. The prayer is allowed.
The writ petition is dismissed as not pressed. There will be no order as to costs.
(Dr. Sambuddha Chakrabarti, J.)