Calcutta High Court (Appellete Side)
Md. Mukhtar vs The State Of West Bengal & on 10 January, 2017
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 10.1.2017 W.P.23882(W) of 2016 sn MD. MUKHTAR VS. THE STATE OF WEST BENGAL & ORS.
Mr. Sankar Nath Mukherjee ..for the petitioner On the prayer made on behalf of the petitioner, this writ application is dismissed being not pressed with liberty to file afresh on the self same cause of action in accordance with law, if it is so advised.
There will be, however, no order as to costs. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Md. Mumtaz Khan, J.) 2 3