BLAPL/1775/2020
2021 Latest Caselaw 4863 Ori

                                       BLAPL No.1775 of 2020




       04. 08.04.2021           This matter is taken up through video conferencing mode.
                                Learned counsel for the Petitioner submits that the
                        Petitioner does not want to press this application.
                                In view of the above, the BLAPL stands dismissed as not
                        pressed.
                                As the restrictions due to the COVID-19 situation are
                        continuing, learned counsel for the parties may utilize a soft copy
                        of this order/judgment available in the High Court's website or
                        print out thereof at par with certified copy in the manner
                        prescribed, vide Court's Notice No.4587 dated 25th March, 2020.


                                                          .........................
                                                           D.Dash, J.

Basu