Calcutta High Court (Appellete Side)
Nova Pulse Ivf Clinics Pvt. Ltd. & Anr vs State Of West Bengal & Ors on 16 March, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
16-03-2022 ct no. 13 Sl.401 sp WPA 25244 of 2014 Nova Pulse IVF Clinics Pvt. Ltd. & Anr.
-Versus-
State of West Bengal & Ors. (Via Video Conference) The matter was listed under the heading 'Old Matters'.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim orders, if any, shall stand vacated. There shall 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.)