Calcutta High Court (Appellete Side)
Bharatiya Janata Party vs The State Of West Bengal & Ors on 29 April, 2024
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
ML 120 29.04.2024Ct. No. 15
adeb W.P.A. 1554 of 2020 Bharatiya Janata Party Vs. The State of West Bengal & Ors. At the time of call no one appears for the petitioner and no accommodation is prayed for.
Previously on 26th February, 2024 accommodation was prayed for on behalf of the petitioner and same was allowed thereby the matter was fixed for hearing in the month of March, 2024.
It appears petitioner has lost interest. The writ petition stands dismissed. Interim order, if any, stands vacated. Urgent photostat certified copy of the order, if applied for, be given to the parties, upon usual undertakings.
(Saugata Bhattacharyya, J.)