Calcutta High Court (Appellete Side)
Smt. Jui Dutta vs 26/8/10 The Union Of India & Ors on 26 August, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In The High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.No.11453(W) of 2009
Smt. Jui Dutta
v.
26/8/10 The Union of India & Ors.
Mr. A. Mitra
... for the second and third
respondents.
None to press the petition. Counsel for the respondents submits that there is no merit in the case. He prays for dismissal of the petition. In view of the submission the petition is dismissed. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) h