Calcutta High Court
M/S.Metro Infrastructure Development ... vs M/S. Bengal Tools Limited on 11 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
ACO 10 of 2016
With
ACO 109 of 2015
APO 229 of 2015
ACO 82 of 2015
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
M/S.METRO INFRASTRUCTURE DEVELOPMENT LIMITED
Versus
M/S. BENGAL TOOLS LIMITED
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 11th March, 2016.
Mr. Soumabho Ghose, Advocate for the
petitioner.
Mr. Tarun Aich, Adv. for the respondent.
The Court : Having heard the learned advocates for the parties, I am 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 on 5th January, when the matter was dismissed for default.
In such circumstances, the instant application for restoration is allowed. The order dated 5th January, 2016, is hereby recalled and the matter is restored to its original file and number.
ACO 109 of 2015 and APO 229 of 2015 in connection with ACO 82 of 2015 shall appear under the appropriate heading in the monthly combined list to be published for the month of April, 2016.
(BISWANATH SOMADDER, J.) B.Pal/pa