Calcutta High Court (Appellete Side)
Smt. Radhika Agarwal & Anr vs Union Of India & Ors on 13 February, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
13.02.2023 ct no. 13 SL. 382 ap W.P.A. No. 8318 of 2021 Smt. Radhika Agarwal & Anr.
-Versus-
Union of India & Ors. Mr. Pritam Roy, Mr. Abhijit Singh.
...For the petitioners. Mr. Phiroze Edulji.
...For the ED.
Counsel for the petitioners submits on instructions that his clients do not wish to press this writ petition any further.
In view of the above, the instant writ petition shall stand dismissed as not pressed.
Interim order, if any, shall also stand vacated.
There will be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)