Calcutta High Court (Appellete Side)
Dipankar Basak vs State Of West Bengal & Ors on 20 June, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
20.06.2022 Court No.13 Item No.359 AP WPA 10747 of 2008 DIPANKAR BASAK Vs. STATE OF WEST BENGAL & ORS (Through Video Conference) The matter was listed under the heading 'Old Matters'.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim orders, if any, shall stand vacated. 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.
(Rajasekhar Mantha, J.)