Calcutta High Court (Appellete Side)
Sourabh Kumar Das vs The State Of West Bengal & Ors on 24 July, 2014
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
24.07.2014.
S.D.
W.P. No. 17906 (W) of 2014
Sourabh Kumar Das
Vs.
The State of West Bengal & Ors.
Mr. Bharat Chandra Simai
...For the Petitioner.
Mr. Mintu Kumar Goswami
Md. Zakir Hossain ...For the State.
Mr. Ujjal Roy
Mr. Arpa Chakraborty
Mr. Pratik Bhowmick ...For the Respondent No. 8.
On the prayer made on behalf of the petitioner, this writ application is dismissed for non‐prosecution with liberty to him to file afresh on the selfsame cause of action with better particulars dealing with the subsequent development in the matter, if it is so advised.
There will, however, be no order as to costs.
( Debasish Kar Gupta, J. )