Calcutta High Court (Appellete Side)
Bimal Mondal vs State Of West Bengal & Ors on 26 April, 2023
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
108 26.04.2023. W.P.A. 21512 of 2004 ab Ct.
759
Bimal Mondal Vs. State of West Bengal & Ors. No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is dismissed for default.
Interim order, if any, shall stand vacated. There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)