Calcutta High Court (Appellete Side)
Prasanta Kumar Dey vs Union Of India And Others on 11 June, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
Serial No. 23
June 11, 2014.
md W.P. No. 943 (W) of 2004
Prasanta Kumar Dey
-versus-
Union of India and others
Mr. Bhaskar Prasad Vaisya
.. for the respondents
Since the petitioner is not represented and no effective steps have been taken for prosecuting the petition for more nearly a decade, W.P. No.943 (W) of 2004 is dismissed for default.
Interim orders, if any, stand vacated.
There will be no order as to costs.
(Sanjib Banerjee, J.)