Calcutta High Court (Appellete Side)
Sri Tirthankar Basu vs Shri. Anil Kumar Jha on 20 March, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
364 20.03
Ct
No14 .2025 In the High Court At Calcutta
AGM
Constitutional Writ Jurisdiction
Appellate Side
CPAN 81 of 2020
In
W.P. 21513 (W) of 2019
(Writ file not found)
Sri Tirthankar Basu
Vs
Shri. Anil Kumar Jha
1.None appears on behalf of the petitioner at the time of call. No accommodation is sought for.
2. CPAN 81 of 2020 is dismissed for default.
3. Interim order, if any, stands vacated.
3. Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
( Amrita Sinha, J.)