Calcutta High Court (Appellete Side)
Ayed Ali Sekh vs State Of West Bengal & Ors on 29 September, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
71 29.09.2022
adeb W.P.A. 10903 of 2010 Ayed Ali Sekh Vs. State of West Bengal & Ors. At the time of call no one appears for the petitioner and no accommodation is prayed for.
By order dated 11th June, 2010 a coordinate Bench directed the parties to exchange affidavits.
Writ petition needs to be treated as "Hearing" matter.
List the matter under the heading "Hearing (Group-V) ( for disposal)" on 10th November, 2022.
However, it is made clear if on the adjourned date petitioner goes unrepresented consequential order shall be passed.
(Saugata Bhattacharyya, J.)