Calcutta High Court
Maya Rani Dutta vs Cesc Limited & Ors on 7 December, 2009
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 ORDER SHEET IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction ORIGINAL SIDE G.A. No.2857 of 2009 With W.P.NO.396 OF 2009 In the matter of:
MAYA RANI DUTTA Vs. CESC LIMITED & ORS.
PRESENT The Hon'ble Justice PRANAB KUMAR CHATTOPADHYAY Date : December 7, 2009 THE COURT: This application has been filed for recalling of the earlier order passed in this writ petition on October 23, 2009.
Having heard the learned Counsel appearing on behalf of the respective parties and considering the averments made in this application I am of the opinion that sufficient reasons have been furnished and adequate grounds have been made out for recalling of the earlier order and restoration of the writ petition. Therefore, earlier order dated October 23, 2009 stands recalled.2
Let the writ petition bearing no.W.P No.396 of 2009 be restored to its original file and number and be listed before the regular Bench in the next week The application being G.A.No.2857 of 2009 is disposed of accordingly.
There will, however, be no order as to costs. All parties concerned are to act on a xeroxed signed copy of this order on the usual undertakings.
( Pranab Kumar Chattopadhyay, J.) SKD