Calcutta High Court (Appellete Side)
Md Mujahid Khan vs State Of W.B on 10 July, 2024
Author: Harish Tandon
Bench: Harish Tandon
10.07.2024 Sayandeep ct 08 sl no. 51-53 C.R.A. 402 of 2019 with CRAN 2 of 2020(CRAN 4608 of 2020) CRAN 3 of 2020 (CRAN 4610 of 2020) Md Mujahid Khan vs. State of W.B. With CRA 659 of 2019 Md Chand @ Sahabaj Akhtar @ Shahbaz Akram & anr.
Vs. State of West Bengal With CRA 85 of 2021 Md Samim Vs. State of West Bengal Mr. Biswajit Manna ..... for the appellant This is an application for restoration of the instant appeal which was dismissed for default on 24.06.2024. Despite service having effected on 27.06.2024, there is no representation on behalf of the State.
After perusal of the averments made in the application as well as the submission made by the appellant, we are satisfied that the appellant was prevented by sufficient cause in not appearing on the day when the said appeal was called on and dismissed for default. The order dated 24.06.2024 is hereby recalled. The appeal is restored to its original file and number.
Let the appeal be listed on 5th August, 2024.
The counsel for the appellant is directed to communicate this order to the counsel representing the State immediately.
(Harish Tandon, J.) (Prasenjit Biswas, J.)