Calcutta High Court (Appellete Side)
M.D. Bhuban Chandra Pal vs Union Of India And Others on 11 February, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 11.02.2014
W.P. 5405 (W) of 2002 S.L.11 m.d. Bhuban Chandra Pal
-Vs-
Union of India and others Since the petitioner is not represented and no effective steps have been taken for prosecuting the petition for more than a decade, W.P. No.5405 (W) of 2002 is dismissed for default.
Interim orders, if any, stand vacated. There will be no order as to costs.
(Sanjib Banerjee, J.)