Calcutta High Court (Appellete Side)
Syed Mohidur Rahaman vs State Of Wb & Ors on 20 March, 2015
67 20.03.2015 AB Court No.27 C. O. 18388 (W) of 1995 Syed Mohidur Rahaman Vs State of WB & Ors.
None appears in support of the writ petition even in the second call.
No accommodation is prayed for. In these circumstances, the writ petition being C. O. 18388 (W) of 1995 is dismissed for default.
Interim order passed, if any, stands vacated. However, there will be no order as to costs.
(Ashis Kumar Chakraborty, J.)