Calcutta High Court (Appellete Side)
Bijay Rajput vs Union Of India & Ors on 7 August, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
07.8.2015.
ap W. P. 15375 (W) of 2015
Bijay Rajput
Vs.
Union of India & Ors.
Ms. Manasi Ropy
... For the applicant/petitioner.
Mr. Pinaki Bhattacharyya
... For the respondent nos. 1 & 2.
Re: CAN 7640 of 2015.
Having heard the learned advocates for the parties, I am satisfied that sufficient cause has been shown in the instant application to explain the absence of the learned advocate in not being able to be present in Court on 20th July, 2015, when the matter was dismissed for default.
In such circumstances, the instant application is allowed. The order dated 20th July, 2015, is hereby recalled and the matter is restored to its original file and number.
The writ petition, being W. P. 15375 (w) of 2015, shall appear under the heading 'Motion in the monthly combined list to be published for the month of September, 2015.
(Biswanath Somadder, J.)