Calcutta High Court
Babulal Agarwal & Ors vs The Kolkata Municipal Corporation & Ors on 18 February, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
WP No. 403 of 2006
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BABULAL AGARWAL & ORS
Versus
THE KOLKATA MUNICIPAL CORPORATION & ORS
For the Respondent : Mr. A. K. Das Adhikary, Advocate
BEFORE: The Hon'ble JUSTICE I. P. MUKERJI Date : 18th February, 2010.
None appears for the writ petitioner even at the second call. No accommodation is sought for.
The writ application is dismissed. Interim order, if any, is vacated.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(I. P. MUKERJI, J.) sm AR[CR]