Calcutta High Court (Appellete Side)
Shri Bibhuti Bhusan Barik vs Union Of India & Ors on 28 June, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
26 28.06.2013 W .P. 21301 (W) of 1997 gd Shri Bibhuti Bhusan Barik Vs. Union of India & Ors.
Since none appears in support of the petition and the petitioner has not taken any meaningful steps for more than a decade, W.P. 21301 (W) of 1997 is dismissed for default.
Interim order, if any, stands vacated. There will be no order as to costs.
(Sanjib Banerjee, J.)