Calcutta High Court (Appellete Side)
Kaushik Saha & Anr vs Union Of India & Anr on 29 June, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
29-06-2021 ct no. 13 Sl. 7 akd/pk WPA 6064 of 2007 With WPA 6065 of 2007 Kaushik Saha & Anr.
-Versus-
Union of India & Anr. (Via Video Conference) None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand 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.
(Rajasekhar Mantha, J.)