Calcutta High Court (Appellete Side)
Krishnendu Biswas vs The State Of West Bengal & Ors on 7 June, 2023
Author: Aniruddha Roy
Bench: Aniruddha Roy
57 07.6.2023 WPA 13660 OF 2019
Sc Ct. no.22
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Krishnendu Biswas Vs. The State of West Bengal & Ors. Mr. Shamim ul Bari ....For the Petitioner Mr. Gourav Das ... For the State On perusal of record it appeared that, the writ petition was dismissed on the ground of default. However, the application for condonation for filing restoration application as well as the application for restoration are also on record.
In view of the above, the application for condonation of delay being I.A. No. CAN 2 of 2023 and the restoration application being I.A. No. CAN 1 of 2020 along with the main writ petition shall appear under the heading "Application" on June 12, 2023.
Mr. Gourav Das, learned State counsel appeared for the respondent nos. 1, 2, 5 and 9.
(Aniruddha Roy, J.)