Calcutta High Court
Shree Mahesh Edible Products (P) Ltd. & ... vs Cesc Limited & Ors on 7 March, 2008
Author: Dipankar Datta
Bench: Dipankar Datta
1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
W. P. No. 311 of 2006
Shree Mahesh Edible Products (P) Ltd. & Anr.
Versus
CESC Limited & Ors.
BEFORE : The Hon'ble JUSTICE Dipankar Datta
___________________________________________________________ Date: 07.03.2008 ___________________________________________________________ It is submitted by Mr. Talukdar, learned Advocate for the petitioners that his clients would not press this writ petition.
Accordingly, the writ petition stands dismissed as withdrawn.
All parties are to act on a xerox signed copy of this order on the usual undertaking.
( Dipankar Datta, J. ) AKGoswami