Calcutta High Court (Appellete Side)
Ct. 17 Awaneesh Bhushan Srivastava vs Union Of India & Ors on 3 January, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 W.P. No. 23036(W) of 2015 260 (CAN 9104 of 2018) 03-01-2019 sg (CAN 9103 of 2018) Ct. 17 Awaneesh Bhushan Srivastava Versus Union of India & Ors.
Mr. Balaram Patra, Adv.
...for the petitioner Mr. Tarunjyoti Tewari, Adv.
...for the UOI Affidavit of service filed in Court today be kept with the record.
CAN 9103 of 2018 is an application for restoration of CAN 7099 of 2016 and CAN 7098 of 2016 which were dismissed for default on 21st April, 2017.
CAN 9104 of 2018 is an application for condonation of delay in filing CAN 9103 of 2018.
I have gone through the application for condonation of delay. The delay is substantial i.e. 575 days. I am not fully satisfied with the explanation given for the delay. However, for the ends of justice, I condone the delay. In so far as CAN No. 9103 of 2018 is concerned, I am satisfied that sufficient explanation has been given for non-appearance of learned Advocate for the writ petitioner when CAN 7099 of 2016 and CAN 7098 of 2016 were dismissed for default.
Accordingly, the order dated 21st April, 2017 is recalled. CAN 7099 of 2016 and CAN 7098 of 2018 are restored to their original files and numbers.
Let those applications be listed in the monthly list of February, 2019.
CAN 9103 of 2018 and CAN 9104 of 2018 are accordingly disposed of.
2(Arijit Banerjee, J.)