Calcutta High Court
Silverline Investment Co. Pvt. Ltd & Anr vs Kolkata Municipal Corporation & Ors on 12 February, 2020
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-83
GA 163 of 2020
With
WP 347 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SILVERLINE INVESTMENT CO. PVT. LTD & ANR.
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 12th February, 2020.
Appearance:
Mr. Sandip De, Adv.
Mrs. N. Auddy, Adv.
Mr. Abhijit Sarkar, Adv.
...for the petitioner.
The Court : This is an application for recalling of an order
dated 16th January, 2020 whereby the writ petition being WP No. 347
of 2016 was dismissed for default.
I have perused the application and I am satisfied that
sufficient cause has been shown as to why the petitioner was not
present on the date the matter was dismissed for default. The
order dated 16th January, 2020 is recalled. WP 347 of 2016 is
restored. Let the main writ petition WP No.347 of 2016 appear on
20th February, 2020.
None appears on behalf of the respondents.
2
The petitioner is directed to serve a copy of the writ petition on Mr. Alak Kumar Ghosh, who usually appears on behalf of the Corporation.
The petitioner is also directed to serve a copy of the pleadings filed on behalf of the parties on Mr. Ghosh prior to the adjourned date of hearing.
List this matter on 20th February, 2020.
(RAVI KRISHAN KAPUR, J.) SK.