Calcutta High Court (Appellete Side)
Sanuar Ali & Anr vs Union Of India & Ors on 13 May, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 13.05.2016
(PP) CAN 4074 of 2016 in W. P. 27241 (W) of 2015 Sanuar Ali & Anr.
Vs. Union of India & Ors.
Mr. Arindam Das ....for the applicants/petitioners.
Mr. Tapan Kr. Mukherjee, Mr. Rabindra Narayan Dutta .....for the State.
Mr. Dipankar Das ...for NHAI.
Affidavit of service filed in Court today be kept on record. Having heard the learned advocate for the applicants/petitioners, I am satisfied that sufficient cause has been shown in the instant application to explain his absence in not being able to be present in Court on 21st March, 2016, when the matter was dismissed.
In such circumstances, the instant application for restoration is allowed.
The order dated 21st March, 2016, is hereby recalled and the matter is restored to its original file and number.
The writ petition, being W. P. 27241 (W) of 2015, shall appear under the heading 'Motion' in the combined monthly list to be published for the month of July, 2016.
(Biswanath Somadder, J.) 2