Calcutta High Court (Appellete Side)
Gautam Sarkar vs The State Of West Bengal & Ors on 23 February, 2022
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
24 23.02.2022. W.P.A. 19698 of 1997 ab Ct. 30 Gautam Sarkar 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.)