Calcutta High Court (Appellete Side)
Sunil Shaw vs Union Of India & Others on 1 September, 2017
1 1272 01.09.201
W.P. 5281 (W) of 2017 BD +
7. CAN 4795 of 2017 Sunil Shaw Vs Union of India & Others Ms. Sima Ghosh.
... For Petitioner Mr. Anirban Mitra.
... For Union of India Re: CAN 4795 of 2017.
Let the affidavit of service filed in Court today be kept with the record.
This is an application for restoration of the writ petition which was dismissed for default on May 2, 2017.
After hearing Ms. Ghosh, the learned advocate for the petitioner and after perusing the averments made in the instant application I am of the view that the petitioner was prevented by sufficient cause from attending the Court on May 2, 2017.
Mr. Mitra, the learned advocate for the Union of India, has no objection to the prayer for restoration of the writ petition.
In such view of it, the order dated May 2, 2017 is hereby recalled. The writ petition, being W.P. 5281 (W) of 2017 is restored to its original file and number.
The application, being CAN 4795 of 2017, is allowed. There will be no order as to costs.
Re: W.P. 5281 (W) of 2017.
Let the matter appear as Listed Motion in the Combined Monthly List of September, 2017.
2(Dr. Sambuddha Chakrabarti, J.)