Calcutta High Court (Appellete Side)
Mr. Basant Kumar Nangalia vs Mr. Pawan Kumar Surana & Ors on 28 November, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 November 28, 2014 AD-22 m.d.
C.O. 3538 of 2011 With C.A.N. 9719 of 2014 Re: C.A.N. 9719 of 2014 Mr. Basant Kumar Nangalia Vs. Mr. Pawan Kumar Surana & Ors. Mr. Sudarsan Halder .. for the petitioner Sufficient grounds have been made out as to why the petitioner was not represented on September 12, 2014 when CPAN 1400 of 2014 was dismissed for default.
The order dated September 12, 2014 is recalled and CPAN 1400 of 2014 is restored to the file.
This restoration application, C.A.N. 9719 of 2014, is allowed as above without any order as to costs.
The petitioner is directed to serve copies of the contempt application on the alleged contemnors and inform them that CPAN 1400 of 2014 will appear two weeks hence. 2 Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)