Calcutta High Court (Appellete Side)
Prasun Banerjee vs State Of West Bengal & Ors on 26 April, 2024
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
71 ss 26.04.2024 WPA 16993 of 2010 Prasun Banerjee Vs. 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. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)