Calcutta High Court (Appellete Side)
Sri Premangshu Kumar Bhanja & Ors vs West Bengal State Electricity Board & ... on 25 March, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 27 25.03.14
. W.P. 8491 (W)_of 2000 ab
Sri Premangshu Kumar Bhanja & Ors.
Vs West Bengal State Electricity Board & Ors.
Mr. C. R. Panda ... For the Licensee.
No one appears for the petitioners when the matter is called on for hearing. No accommodation is sought for either. On the last occasion, when the matter was called on for hearing on 20th March, 2014 no one had appeared on behalf of the writ petitioners. The petitioners do not seem to be interested in prosecuting the matter.
The writ petition is accordingly dismissed for default. Interim order, if any, shall stand dissolved. There shall, however, be no order as to costs.
(Aniruddha Bose, J.)