Calcutta High Court
Kirit Bikram Kishore Dev Burman vs The Calcutta Municipal Corporation on 26 March, 2015
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP 971 of 2003
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Civil Jurisdiction
ORIGINAL SIDE
KIRIT BIKRAM KISHORE DEV BURMAN
Versus
THE CALCUTTA MUNICIPAL CORPORATION
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 26th March, 2015.
Mr.Fazlul Haque, Adv.
Mr.Debangshu Mondal, Adv. The Court: None appears for the writ petitioner even in the second call. No accommodation is sought for.
The Kolkata Municipal Corporation authorities are represented.
WP No.971 of 2003 is dismissed for default. Interim orders, if any, are vacated.
(DEBANGSU BASAK, J.) dg2