Calcutta High Court (Appellete Side)
Mahadeb Basak vs Cese Ltd. & Ors on 12 August, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
12-08-2021 ct no. 13 Sl.41 sayandeep WPA 29994 of 2008 Mahadeb Basak
-Versus-
CESE Ltd. & Ors.
(Via Video Conference) Mr. Debanjan Mukherjee ..... For CESC The matter was listed in the warning list and thereafter has been listed before this Court today.
None appears on behalf of the petitioner. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim order, 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.)