LAWS(CAL)-2022-2-103

MASUD CHOUDHURY Vs. STATE OF WEST BENGAL

Decided On February 24, 2022
Masud Choudhury Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Vide order dt. 5/8/2016 direction for filling of affidavit was given but no affidavit is filed. On 21/2/2017 an extension was sought for and the same was extended for a further period of two weeks but no affidavit has been filed. Since 5/6/2018 no one is appearing for the respondents. On 15/2/2022, a notice was again issued upon the Counsel for the respondents but no one appeared on behalf of respondents.