Calcutta High Court (Appellete Side)
Shreekant Upadhyay vs The Howrah Municipal Corporation & Ors on 13 August, 2021
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
37 13.08.2021
adeb WPA 23565 of 2007 Shreekant Upadhyay Vs. The Howrah Municipal Corporation & Ors. Mr. Sandeepan Banerjee Mr. Ankit Surekha .....For the Howrah Municipal Corporation None appears on behalf of the petitioner even at the time of second call.
No accommodation has been prayed for either. The Howrah Municipal Corporation is represented by Mr. Sandeepan Banerjee, learned advocate assisted by Mr. Ankit Surekha, learned advocate and he submits that the petitioner is not interested to move the instant application as will be evident from the order sheet.
Since the petitioner is not represented, the writ petition stands dismissed for default.
Interim order, if any, stands vacated.
(Hiranmay Bhattacharyya, J.)