Calcutta High Court (Appellete Side)
Tanusree Bhowmick vs Wbfc & Ors on 23 March, 2015
192 23.03.2015 AB Court No.27 W. P. 28373 (W) of 2006 Tanusree Bhowmick Vs WBFC & Ors.
None appears in support of the writ petition even in the second call.
No accommodation is prayed for. In these circumstances, the writ petition being W. P. 28373 (W) of 2006 is dismissed for default.
Interim order passed, if any, stands vacated. However, there will be no order as to costs.
(Ashis Kumar Chakraborty, J.)