Calcutta High Court
Assn.Of Security Agents Of Eastern ... vs Union Of India on 15 May, 2008
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 2103 of 1999
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ASSN.OF SECURITY AGENTS OF EASTERN INDIA
Versus
UNION OF INDIA
For Petitioner : Mr. Bhudev Bhattacharyya, Advocate.
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
Date : 15th May, 2008.
The Court : It is submitted by the learned Advocate appearing on behalf of the petitioner on instruction that his client does not proceed with the writ petition.
A letter dated 19th May, 2007 addressed by the Secretary, Association of Security Agents of Eastern India to Ms. Mita Mukherji, learned Advocate on Record for the petitioner, to that effect is filed in court today. Let the same be kept on record.
In view of the submissions made and in view of the letter dated 19th May, 2007, the writ petition is dismissed as not pressed.
Interim order, if any, is vacated.
There will be no order as to costs.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(SOUMITRA PAL, J.) subash RO[ct]