Calcutta High Court (Appellete Side)
Chairman Kulti Barakar vs Unknown on 12 September, 2018
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 315 12.09.2018
ss C.R.R. 1373 of 1993 In the matter of : Chairman Kulti Barakar ... ... petitioner No one appears for the parties when the matter is taken up for hearing.
This revisional application has been filed challenging the impugned order.
I do not wish to interfere with the same. The revision petition is dismissed.
Rule, if issued, stands discharged. Interim order, if any, is vacated.
(Rajarshi Bharadwaj, J.)