Calcutta High Court (Appellete Side)
Badsha Rahaman Sk. & Anr vs State Of West Bengal & Anr on 21 April, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
21.04.2022 Court No.13 Item No.458 WPA 4330 of 2011 BADSHA RAHAMAN SK. & ANR Vs. STATE OF WEST BENGAL & ANR (Through Video Conference) The matter was listed under the heading 'Old Matters'.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim orders, 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.)