Calcutta High Court (Appellete Side)
The State Of West Bengal & Anr vs Parimal Mondal & Ors on 14 February, 2018
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
14.02.2018.
ap
CAN 1037 of 2018
in
MAT 258 of 2015
The State of West Bengal & Anr.
Vs.
Parimal Mondal & Ors.
Mr. Tapan Kumar Mukherjee, AGP,
Sk. Md. Masud
... For the applicants/appellants.
Let the affidavit-of-service filed in Court today be taken on record.
In spite of service of notice, none appears on behalf of the respondent/writ petitioner
nos. 1 to 4.
Having heard the learned advocate for the applicants, we are satisfied that sufficient cause has been shown in the instant application to explain the absence of the learned advocate in not being able to be present in Court 8th January, 2018, when the appeal along with the connected applications were dismissed for default.
In such circumstances, the instant application for restoration is allowed. The order dated 8th January, 2018, is hereby recalled and the matter is restored to its original file and number.
Let the appeal along with the connected applications appear under the same heading on 21st February, 2018.
(Biswanath Somadder, J.) (Moushumi Bhattacharya, J.)