Calcutta High Court (Appellete Side)
Abhijit Bhowmik vs Union Of India & Ors on 14 February, 2022
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
44 14.02.2022. W.P.A. 2488 of 2000 ab IA No. CAN/1/2000 (Old No. CAN/3012/2000) Ct. 30 Abhijit Bhowmik Vs. Union of India & 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 along with connected applications are 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.)