Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Calcutta High Court (Appellete Side)

Kc vs State Of West Bengal & Ors on 26 March, 2019

Author: Debangsu Basak

Bench: Debangsu Basak

                                                            1




     80                         W.P. No. 5907(W) of 2019
26.03.2019

Rajgaria Timber Pvt. Ltd. & Ors. KC Vs. State of West Bengal & Ors.

Mr. Rajib Mallick.

... for the petitioner.

Mr. Lalit Mohan Mahata Ms. Jhuma Chakraborty.

... for the State.

Learned advocate appearing for the petitioner seeks leave to withdraw the writ petition and to file the same on the self-same cause of action before the appropriate forum.

The State is represented.

In such circumstances, W.P. No. 5907(W) of 2019 is dismissed as withdrawn with the liberty as prayed for.

There shall, however, be no order as to costs. 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.) 2