Calcutta High Court (Appellete Side)
Parimal Barman vs The State Of West Bengal And Ors on 15 November, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
Sl 18
15-11-2018
ct no. 14
s.d.
W. P. 25165(W) of 2014
Parimal Barman
-versus-
The State of West Bengal and ors.
Mr. Srijan Nayek
Mr. Raja Saha
...for the Election Commission.
Mr. Pradip Kumar Roy
Ms . Shrabani Sarkar
...for the State.
None appears for the petitioner. However, counsel for the
Election Commission and State are present. Advocates for the State
are also present.
W. P. 25165(W) of 2014 is dismissed for default.
Interim orders, if any, stand vacated.
There will be no order as to costs.
(Rajasekhar Mantha, J.)
First Sheet
HIGH COURT AT CALCUTTA
Civil Appellate Side
CASE NO. WP/25165W of 2014
In the matter of PARIMAL BARMAN Petitioner
versus
STATE OF WEST BENGAL & ORS Opposite Party
For Petitioner : M R PRAMANIK
For Respondent :
BEFORE : Hon'ble JUSTICE RAJASEKHAR MANTHA ________________________________________________________________________________ Noting by Office|Serial| Date|Office Notes,orders or proceedings with signature or Advocate |no | | ________________________________________________________________________________ 15/11/18