Calcutta High Court (Appellete Side)
Wbsedcl vs The State Of West Bengal & Ors on 2 April, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
1
03 02.04.2014 W.P. No. 8208(W) 2013
NB
(C.A.N. 2535 of 2014)
WBSEDCL
Vs.
The State of West Bengal & Ors.
Mr. Raj Kumar Basu
...for the petitioner.
Mr. B. K. Samanta
...for the respondent no. 4.
Two affidavits-of-service have been filed shown service on the respondents or their learned Advocates.
The instant application is for recalling an order passed on 8th January, 2014. By that order the writ petition was dismissed for default.
On going through the application, I am satisfied that the applicant went unrepresented on that date not due to any laches or lapses on his behalf, but because of reasons beyond his control. The instant application was filed on 19th March, 2014.
In such circumstances, the order passed on 8th January, 2014 is recalled. Let the writ petition be restored to its original file and number.
The writ petition shall be listed in the Monthly List of May, 2014 under the heading 'Motion'.
The application being C.A.N. No. 2535 of 2014 stands 2 allowed in the above terms.
(Aniruddha Bose, J.)