Calcutta High Court (Appellete Side)
Ct. Daya Shankar Rai vs Arul Kumar Jyoti on 3 August, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
159 03.08.22. C.P.A.N. 32_of 2008 Ct. Daya Shankar Rai Vs. Arul Kumar Jyoti 40 ab In WPA 18990 of 2006 Daya Shankar Rai Vs. Union of India No one appears on behalf of the petitioner on repeated calls.
No accommodation is sought for. Accordingly, the contempt application is dismissed for default.
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.
(Sugato Majumdar, J.)