Calcutta High Court (Appellete Side)
Sri Tapan Kumar Ghosh vs The State Of West Bengal & Ors on 6 November, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 8 06.11.2013
W.P. 8347 (W) of 2004 gd Sri Tapan Kumar Ghosh Vs. The State of West Bengal & Ors. Since none appears in support of the petition and the petitioner has not taken any meaningful steps for nearly a decade, W.P. 8347 (W) of 2004 is dismissed for default.
Interim order, if any, stands vacated. There will be no order as to costs.
(Sanjib Banerjee, J.) 2