Calcutta High Court (Appellete Side)
South Bengal State Transport ... vs Manik Lal Majhi & Ors on 12 May, 2015
Author: Tapen Sen
Bench: Tapen Sen
1
12/05/2015
(11) Ct. no.34
ARDR
FMA 195 of 2012
(CAN 12454 of 2014)
South Bengal State Transport Corporation
Vs.
Manik Lal Majhi & Ors.
Re : CAN 12454 of 2014
Mr. Pantu Deb Roy,
...for the Applicant/Appellant.
Mr. Durga Prasad Dutta,
...for the Respondents.
Heard Mr. Pantu Deb Roy, learned Counsel appearing for the Applicant/Appellant and Mr. Durga Prasad Roy, learned Counsel for the Writ Petitioners/Respondents.
We have heard the parties on this application for restoration of the Appeal, which stood Dismissed for default on 17/12/2014. The grounds made out satisfy us that sufficient cause has been shown.
We accordingly, allow this application. Recall the Order dated 17/12/2014 and restore the Appeal to its original file.
Put up the Appeal after the Summer Holidays.
(Tapen Sen, J.) (Siddhartha Chattopadhyay, J.)