Calcutta High Court (Appellete Side)
Pampa Devi Newar (Prodhan) vs The State Of West Bengal & Ors on 11 July, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1 49 11.07.2013
SD W. P. 18315 (W) of 2012 Pampa Devi Newar (Prodhan) Vs. The State of West Bengal & Ors.
Mr. Dipankar Dasgupta.
.... For the State.
None appears on behalf of the petitioner when the matter is taken up for hearing. Learned advocate appearing for the State is present.
Let the matter be de-listed. Liberty to mention after eight weeks upon notice to the learned advocate for the State.
(SOUMITRA PAL, J.)