MANMOYEE BISWAS Vs. THE BOARD OF COUNCILORS, BARASAT MUNICIPALITY & OTHERS
LAWS(CAL)-2012-1-293
HIGH COURT OF CALCUTTA
Decided on
January 05,2012
Manmoyee Biswas
Appellant
VERSUS
The Board Of Councilors, Barasat Municipality And Others
Respondents
JUDGEMENT
SOUMITRA PAL,J. -
(1.) Let affidavit-of-service, filed in Court today, be kept on record.
(2.) Despite service of notice none appears on behalf the respondents.
(3.) As prayed for, leave is granted to the petitioner to file supplementary affidavit. Let supplementary affidavit filed today be kept on record.;
(2.) Despite service of notice none appears on behalf the respondents.
(3.) As prayed for, leave is granted to the petitioner to file supplementary affidavit. Let supplementary affidavit filed today be kept on record.;
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