Calcutta High Court (Appellete Side)
Mangiram Agarwala vs State Of West Bengal & Ors on 21 February, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 6 21.02.2014
W.P. 3673 (W) of 2002 gd Mangiram Agarwala Vs. State of West Bengal & Ors. Since none appears in support of the petition and the petitioner has not taken any meaningful steps for more than a decade, W.P. 3673 (W) of 2002 is dismissed for default.
Interim order, if any, stands vacated. There will be no order as to costs.
(Sanjib Banerjee, J.) 2