Calcutta High Court (Appellete Side)
Ct. 4 vs Smt. Krishna Banerjee on 13 July, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
125 13.07.2022. C.P.A.N. 843 of 2004 ab Atanu Das Ct. 40 Vs. Smt. Krishna Banerjee In WPA 2326 of 2004 Atanu Das Vs. The State of W.B. No one appears on behalf of the petitioner on repeated calls.
No accommodation is sought for.
Accordingly, the contempt application is dismissed for default.
There shall be no order as to costs.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Sugato Majumdar, J.)