Calcutta High Court (Appellete Side)
Sagir Hasan vs The Union Of India & Ors on 7 August, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 30 7.8.13
m.d. W.P. 1328(W) of 2002 Sagir Hasan vs. The Union of India & Ors.
Since the petitioner is not represented and no meaningful steps appear to have been taken for more than a decade, W.P. No. 1328 (W) of 2002 is dismissed for default.
Interim order, if any, stands vacated.
There will be no order as to costs.
(Sanjib Banerjee, J.)