Calcutta High Court (Appellete Side)
Fr. Benedict Antony @ Fr. Benedict vs The State Of West Bengal & Anr on 14 May, 2024
11
14.05.2024
Court No.237
pg.
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
APPELLATE SIDE
CRR 2110 of 2015
Fr. Benedict Antony @ Fr. Benedict
Vs.
The State of West Bengal & Anr.
1.This revisional application is pending since 2015. None appears on behalf of the petitioner on call.
2. In such circumstances, the instant revisional application stands dismissed for default.
3. Interim order, if any, stands vacated.
4. Connected applications also stand dismissed.
5. Department is directed to communicate a copy of this order to the learned Trial Court forthwith.
(Bibhas Ranjan De, J.)