Calcutta High Court (Appellete Side)
Sanjay Kumar Mandal vs The State Of West Bengal & Ors on 25 July, 2023
Author: Aniruddha Roy
Bench: Aniruddha Roy
53 25.7.2023
Sc Ct. no.22
WPA 18598 OF 2018
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Sanjay Kumar Mandal Vs. The State of West Bengal & Ors. The previous order speaks for itself. Today, the writ petition appeared under the heading "For Dismissal".
None appeared for the parties nor any accommodation had been sought for. ACO In view of the above, this writ petition, WPA 18598 of 2018 stands dismissed for default, without any order as to costs.
Interim order, if any, stands vacated.
(Aniruddha Roy, J.)