Calcutta High Court (Appellete Side)
Ct-32 (Balrampur Chini Milis Limited & ... vs Union Of India & Ors.) on 5 August, 2013
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
(16) 05.08.2013 C. R. No. 9297 (W) of 1982
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Ct-32 (Balrampur Chini Milis Limited & Anr. -vs- Union of India & Ors.)
Mr. A. K. De
... for the petitioners.
Mr. Kaushik Chanda,
Miss Rhituparna Majumder
... for the UOI-respondents.
Mr. K. K. Maity ... for the CE-respondents. Mr. A. K. De, the learned Advocate for the petitioners, submits that the petitioners are not willing to proceed with the writ petition.
In view of such submission, let this writ petition be dismissed as not pressed.
Interim order, if any, stands vacated. Let the written instruction received by Mr. De and handed over to the Court be kept with the record. Urgent xerox certified copy of this order, if applied for, be given to the parties as early as possible upon compliance of all requisite formalities.
(Dr. Sambuddha Chakrabarty, J.)