Calcutta High Court (Appellete Side)
(M/S. Bayer (India) Ltd vs The State) on 29 August, 2018
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 29-08-2018 Sl. no.172 Ct. No. 35 aks..
C.R.R. 1263 of 1989 (M/s. Bayer (India) Ltd. Vs. The State) No one appears for the parties when the matter is taken up for hearing. This revisional application has been filed challenging the impugned order. I do not wish to interfere with the same. The revision petition is dismissed. Rule, if issued, stands discharged.
( Rajarshi Bharadwaj, J.)