Calcutta High Court (Appellete Side)
Ashok Roy vs State Of West Bengal & Ors on 19 August, 2021
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
08 19.08.2021. W.P.A. 18605 of 2007 ab Ct. 15 Ashok Roy Vs. State of West Bengal & Ors. No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the writ petition is 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.
(Rajarshi Bharadwaj, J.)