Calcutta High Court (Appellete Side)
Dr. Arundhati Roy vs State Of West Bengal & Ors on 8 April, 2014
1
96
08.04.2014.
mb/ap M. A. T. 931 of 2010 With CAN 9337 of 2010 Dr. Arundhati Roy Vs. State of West Bengal & Ors.
None appears to prosecute the application filed under Section 5 of the Limitation Act.
Consequently, the application being CAN 9337 of 2010 filed under Section 5 of the Limitation Act stands dismissed for want of prosecution.
In view of the dismissal of the application under Section 5 of the Limitation Act, the appeal also stands dismissed.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)