Calcutta High Court (Appellete Side)
Ayes Sk @ Ayesh Sk. & Ors vs Unknown on 7 July, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
168 07.07 C.R.R. 1503 of 2007
169 2021 With
akb C.R.R. 1697 of 2007
Ct. No. 26
(Via Video Conference)
In the matter of : Ayes Sk @ Ayesh Sk. & Ors.
....Petitioners Mr. Saswata Gopal Mukherjee, learned P.P. Mr. Sandip Chakrabarty ...for the State.
These two revisional applications have been called on several days and none has appeared on behalf of the petitioners. No accommodation has been prayed for. When the matters were called on today, none has appeared on behalf of the petitioners.
Accordingly, the revisional applications are is dismissed for default and connected applications, if any, are also dismissed. Interim order, if any stands vacated.
The department concerned is directed to communicate the order passed in Court today to the Court below. The department shall ensure that acknowledgement of receipt of their communication is received. Report of compliance to be placed before this Court after three weeks.
The lower Court is directed to act expeditiously in accordance with law.
( Shekhar B. Saraf, J. )