Calcutta High Court (Appellete Side)
Dilip Kumar Palit vs The Union Of India & Ors on 25 March, 2015
1
25/03/2015
AJ.
W.P. 241(W) of 2003
Dilip Kumar Palit
-Vs-
The Union of India & Ors.
No one appears either for the petitioner or for the respondents. No accommodation is
prayed for.
In these circumstances, the writ petition being W.P.241(W) of 2003 stands dismissed for default.
Interim order passed, if any, stands vacated.
( Ashis Kumar Chakraborty, J. )