Calcutta High Court (Appellete Side)
Smt Lakshmi Moni Das vs State Of West Bengal & Ors on 28 June, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
17 28.06.2013 W .P. 1941 (W) of 2001 gd With C.A.N. 8444 of 2002 Smt Lakshmi Moni Das Vs. State of West Bengal & Ors. Since none appears in support of the petition and the petitioner has not taken any meaningful steps for more than a decade, W.P. 1941 (W) of 2001 is dismissed for default.
Interim order, if any, stands vacated. In view of the dismissal of the main writ petition, C.A.N. 8444 of 2002 is also dismissed for default.
There will be no order as to costs.
(Sanjib Banerjee, J.)