Calcutta High Court (Appellete Side)
Nirmal Chandra Sarkar vs Kmc & Ors on 20 March, 2015
1
115 20.03.2015
AB Court No.27
W. P. 15770 (W) of 2003
Nirmal Chandra Sarkar
Vs
KMC & Ors.
Mrs. Smritikana Mukherjee,
Mr. Swapan Kr, Debnath ...for K.M.C.
None appears in support of the writ petition
even in the second call.
No accommodation is prayed for.
In these circumstances, the writ petition
being W. P. 15770 (W) of 2003 is dismissed for default.
Interim order passed, if any, stands vacated.
However, there will be no order as to costs.
Let the affidavit-in-opposition filed by the
respondent nos. 1 to 4 be kept on record.
(Ashis Kumar Chakraborty, J.)