Calcutta High Court (Appellete Side)
Baishnabghata Patuli Chhinnamul ... vs Cmda & Ors on 15 July, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
15-07-2021 ct no. 13 Sl.18 sp WPA 20190 of 2007 Baishnabghata Patuli Chhinnamul Committee
-Versus-
CMDA & Ors.
(Via Video Conference) Mr. Satyajit Talukdar ....for the CMDA None appears on behalf of the petitioner. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim order, if any, shall stand vacated. There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)