Calcutta High Court (Appellete Side)
Miss Rukhsana Begum vs Union Of India & Ors on 26 April, 2016
1
26/04/2016
ARDR
WP 13696 (W) of 2003
Miss Rukhsana Begum
Vs.
Union of India & Ors.
Mr. Dhruba Mukherjee,
...for the respondent nos. 2 to 5.
Learned counsel for the respondent nos. 2 to 5 submits that the instant writ petition has become infructuous.
Accordingly, the writ petition is dismissed as infructuous.
(Siddhartha Chattopadhyay, J.)