Calcutta High Court
Rana Basu Ray Chaudhury vs The State Bank Of India & Ors on 7 May, 2010
Author: Dipankar Datta
Bench: Dipankar Datta
ORDER SHEET IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION ORIGINAL SIDE G. A. No.1270 of 2010 W. P. No.434 of 2006 Rana Basu Ray Chaudhury Versus The State Bank of India & Ors.
BEFORE : The Hon'ble Justice Dipankar Datta __________________________________________________________________ Date: 7th May, 2010 __________________________________________________________________ This is an application praying for recalling the order dated 16th March, 2010 whereby the writ petition was dismissed for default.
Having considered the application, this Court is of the view that cause shown for recalling the order is sufficient. The order dated 16th March, 2010 stands recalled. The writ petition is restored to its original file and number.
Liberty is granted to the writ petitioner to mention the writ petition for enlistment after summer vacation.
The application stands allowed. Department and all parties are to act on a signed photocopy of this order on the usual undertakings.
( Dipankar Datta, J. ) AKGoswami