Citation : 2023 Latest Caselaw 1102 Cal
Judgement Date : 9 February, 2023
44 09.02.2023 SA 01 of 2023
Ct-08 Meera Srimani & Ors.
Vs.
Chairman on behalf of the Board of Commissioners, Serampore Municipality & Ors. ar Inspite of service of administrative notice upon the appellants, the appellants are not represented.
In view of our judgment and order dated 2nd February, 2023 passed in SAT 230 of 2013, this second appeal involving similar question of law and facts is accordingly dismissed. Interim order, if any, stands vacated.
(Uday Kumar ,J.) (Soumen Sen, J.)
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