Calcutta High Court (Appellete Side)
Gsb Forms Pvt. Ltd. & Ors vs The State Of West Bengal & Anr on 17 February, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
February 17, 2025 18 ARDR CRR 498 of 2024 CRAN 1 of 2024 CRAN 2 of 2025 GSB FORMS Pvt. Ltd. & ors.
Vs. The State of West Bengal & anr. Adv. Tirthankar Dey, ...for the petitioners.
Affidavits of service filed on behalf of the petitioners are taken on record.
None appears for the opposite parties despite service. The petitioners seek restoration of the revisional application as well as the application, being CRAN 1 of 2024 which were dismissed for default by an order passed on 13th January, 2025. Sufficient grounds being made out, the application being CRAN 2 of 2025 is allowed.
The revisional application as well as the application being CRAN 1 of 2024 are restored to their original file and numbers. Interim order granted earlier is revived and extended till 30th April, 2025 or until further orders, whichever is earlier. Let the matter being CRR 498 of 2024 and CRAN 1 of 2024 appear under the heading 'Contested Application' in the monthly list of April, 2025.
CRAN 1 of 2024 is disposed of.
(Suvra Ghosh, J.)