Calcutta High Court (Appellete Side)
Sri Gautam Das vs Nirbhoy Chandra Choudhury & Ors on 10 December, 2013
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1
594.
10.12.2013.
F.B. C.O. 1187 of 2010 Sri Gautam Das
-Vs.-
Nirbhoy Chandra Choudhury & Ors.
Mr. Chandradoy Roy ..... For the Petitioner.
Mr. D. K. Chatterjee ..... For the Opposite Parties.
__________ Re: CAN 9071 of 2013.
This is an application for restoration of the revisional application after recalling the order of dismissal for default dated 29th August, 2013 on the grounds stated therein.
I have considered the submissions made by the learned advocates of the parties. Perused the averments made in the application. It appears that the petitioner was prevented by sufficient cause to appear in the Court when the matter was called on 29th August, 2013 resulting dismissal of the same for default.
For ends of justice, the application is allowed by restoring the revisional application to its original file and number by way of recalling the order of dismissal for default dated 29th August, 2013.
The application being CAN 9071 of 2013 stands disposed of accordingly.
Let the main application be listed under heading "Hearing" in the monthly combined list of January, 2014.
Learned advocate for the opposite parties is present. No further notice is required to be served.
2In view of restoration of the revisional application in its original file and number, the order of stay granted on 2nd May, 2012 is hereby restored.
(Tarun Kumar Gupta, J.)