Calcutta High Court (Appellete Side)
Ajijur Rahaman Mandal & Ors vs State Of West Bengal & Ors on 7 August, 2019
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 07.08.2019
srm CAN 3147 of 2019 In W.P. No. 3612 (W) of 2018 Ajijur Rahaman Mandal & Ors.
versus State of West Bengal & Ors.
Sk. Abu Abbasuddin ...for the Applicants/Petitioners. Mr. Jaharlal De, Mr. Shamim ul Bari ...for the State.
Re : CAN 3147 of 2019 This is an application for restoration of writ petition upon recalling the order dated February 26, 2019 by which the writ petition bearing W.P. No.3612 (W) of 2018 was dismissed for default.
On perusal of the grounds stated in paragraph 10 of this application, I am satisfied that the petitioners were prevented by sufficient cause from attending the Court on February 26, 2019 when the same was dismissed for default.
Let the order dated February 26, 2019 be recalled. The writ petition bearing W.P. No.3612 (W) of 2018 is restored to its original file and number. 2 The application bearing CAN 3147 of 2019 is allowed and disposed of accordingly.
W.P. No. 3612 (W) of 2018 Let this writ petition appear in the Combined Monthly List of September, 2019.
(Shampa Sarkar, J.)