Calcutta High Court (Appellete Side)
Ratna Mitter & Anr vs The State Of West Bengal & Ors on 11 April, 2025
Author: Soumen Sen
Bench: Soumen Sen
11.04.2025
Sl No.3
Court No.8
(gc)
MAT 84 of 2025
CAN 3 of 2025
Ratna Mitter & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Ekramul Bari,
Mr. Sk. Imtiaj Uddin
...for the Petitioners/Appellants.
Mr. Bhaskar Prasad Vaisya, Ld. A.G.P.,
Mr. Suman De
....for the State.
Mr. Sanjay Baid,
Ms. Arunima Lala
...for the Respondent Nos.6 & 8.
Mrs. Koyeli Bhattacharyya, ...for the W.B.B.S.E. Re: CAN 3 of 2025
1. Sufficient cause being shown for non-
appearance on 26th March, 2025 when the appeal and the applications were dismissed for default. The order dated 26th March, 2025 is recalled.
2. The appeal and the connected application are restored to its original file and number.
3. Accordingly, the application being CAN 3 of 2025 is disposed of.
4. The appeal along with the applications being CAN 1 of 2025 and CAN 2 of 2025 shall be listed on 28th April, 2025.
(Soumen Sen, J.) (Smita Das De, J.)