Calcutta High Court (Appellete Side)
Kayem Ali Mondal vs The State Of West Bengal And Others on 3 March, 2022
50 03.03.2022
TN WPA No.15038 of 2021 IA No: CAN 1 of 2022 CAN 2 of 2022 Kayem Ali Mondal Vs. The State of West Bengal and others (Via Video Conference) Mr. Keshab Chandra Das, Ms. Aparajita Mondal, Mr. Biplab Adak .... for the petitioner Mr. S. S. Koley .... for the WBSEDCL In Re: CAN 1 of 2022 Since sufficient reasons have been disclosed for the delay in filing the restoration application, CAN 1 of 2022 is allowed, thereby condoning such delay in filing CAN 2 of 2022 and taking the restoration application on record.
In Re: CAN 2 of 2022 In view of the cause of absence of representation on the part of the petitioner being sufficiently explained, CAN 2 of 2022 is allowed, thereby recalling the order dated November 26, 2021 passed in WPA 2 No.15038 of 2021 and restoring the said writ petition, to its original file and number.
There will be no order as to costs. Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities. In Re: WPA No.15038 of 2021
WPA No.15038 of 2021 shall next be listed as a 'Motion' on March 15, 2022.
(Sabyasachi Bhattacharyya, J.)