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Calcutta High Court (Appellete Side)

(Manas Das vs State Of West on 20 July, 2023

    11
20.07.2023
Ct. No. 550

rrc WPA 2661 of 2008 (Manas Das Vs. State of West Bengal & Ors.) No one appears on behalf of the writ petitioner. In view thereof, the writ petition is dismissed for default.

Interim order, if any, stands vacated. There shall, however, be no order as to costs. Urgent certified photocopy of this order, if applied for, be supplied as expeditiously as possible.

(Partha Sarathi Chatterjee, J.)