Calcutta High Court (Appellete Side)
Ayed Ali Sekh vs The State Of West Bengal & Ors on 10 November, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
75 10.11.2022
Ct.15
W.P.A. 10903 of 2010
rkd
Ayed Ali Sekh
-vs-
The State of West Bengal & Ors. At the time of call no one appears on behalf of the petitioner and no accommodation is prayed for. Same situation prevailed on 29th September, 2022.
It appears that petitioner has lost interest. The writ petition stands dismissed. Interim order, if any, stands vacated. Urgent photostat certified copy of this order, if applied for, be given to the learned Advocates for the parties on the usual undertakings.
(Saugata Bhattacharyya, J.)