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Calcutta High Court (Appellete Side)

Bhartiya Janta Party vs State Of West Bengal & Ors on 10 December, 2025

30 jks 10.12.2025 MAT 1354 of 2021 With CAN 1 of 2021 With CAN 2 of 2021 Bhartiya Janta Party Vs. State of West Bengal & Ors. No one appears on behalf of the appellant when the matter is called on for hearing.

No accommodation is sought for. Accordingly, the MAT 1354 of 2021 along with CAN 1 of 2021 and CAN 2 of 2021 are dismissed for default.

Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.

(Uday Kumar, J.) (Rajarshi Bharadwaj, J.)