Calcutta High Court (Appellete Side)
5 Manas Mondal vs The State Of West Bengal & Ors on 22 September, 2021
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
36 22.09.2021. WPA 11593 of 2007 jks Ct.
15 Manas Mondal Vs The State of West Bengal & Ors. No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is dismissed for default.
Interim order, 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.
(Rajarshi Bharadwaj, J.)