Calcutta High Court (Appellete Side)
Sri Shiv Surat Pandey & Ors vs State Of West Bengal & Ors on 6 September, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
363.
W.P.A. 14771 of 2011
06.09.2022
bd. Ct.15
Sri Shiv Surat Pandey & Ors.
-vs-
State of West Bengal & Ors.
At the time of call no one appears on behalf of the petitioners and no accommodation has been sought for.
By order dated 23rd September, 2011 a coordinate Bench directed the parties to exchange affidavits. The writ petition needs to be treated as "Hearing" matter.
List the matter under the heading "Hearing (Group -V)" on 13th September, 2022.
It is made clear that if on the adjourned date no one appears for the petitioners consequential order shall be passed.
(Saugata Bhattacharyya, J.)