Calcutta High Court (Appellete Side)
Smt. Manjushree Roy vs The Union Of India & Ors on 22 August, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 2 22.08.2013
W.P. 20791 (W) of 1999 gd Smt. Manjushree Roy Vs. The Union of India & 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. 20791 (W) of 1999 is dismissed for default.
Interim order, if any, stands vacated. There will be no order as to costs.
(Sanjib Banerjee, J.) 2