Calcutta High Court (Appellete Side)
Deeplok Financial Services Limited vs Tata Iron & Steel Company & Others on 20 November, 2019
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
1
23 20.11.201 F. A. 16 of 2012
BD +
9.
C.A.N. 1111 of 2019
Ct. No. 5 +
C.A.N. 1113 of 2019
Deeplok Financial Services Limited
Vs
Tata Iron & Steel Company & Others
Ms. Manju Agarwal,
Mr. Bajrang Manot.
... For Petitioner
Mr. Anindya Lahiri.
... For Respondent No. 5
Re: C.A.N. 1111 of 2019.
Ms. Agarwal, the learned advocate for the petitioner, submits that copy of the application has already been served upon all the opposite parties. She prays for leave to file affidavit of service by tomorrow (21.11 2019).
This is a petition for condonation of delay in filing the application for restoration being C.A.N. 1113 of 2019.
Heard Ms. Agarwal, the learned advocate for the petitioner and perused the petition. Mr. Lahiri, the learned advocate for the respondent no. 5, has left it to the discretion of the Court.
It appears that the petitioner was prevented by sufficient cause from filing the application being C.A.N. 1113 of 2019 within the period of limitation.
2The delay in filing the application is condoned. The application being C.A.N. 1111 of 2019 is allowed.
Re: C. A. N. 1113 of 2019.
This is an application for recalling the order dated December 18, 2018 passed by this Court. Heard Ms. Agarwal, the learned advocate for the applicant and perused the application. Mr. Lahiri, the learned advocate for the respondent no. 5, has left it to the discretion of the Court.
It appears that the applicant was prevented by sufficient cause from appearing in Court on December 18, 2018. The order dated December 18, 2018 is recalled.
The applications being C.A.N. 844 of 2011, C.A.N. 10745 of 2017 and C.A.N. 12068 of 2017 are restored to their original files and numbers. The application being C.A.N. 1113 of 2019 is allowed.
(Dr. Sambuddha Chakrabarti, J.) (Hiranmay Bhattacharyya, J.) 3