Calcutta High Court (Appellete Side)
The Kolkata Municipal Corporation vs Rakesh Sarkar on 15 February, 2018
1 98. 15.02.2018
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. 2353 of 2017 With C.A.N.11242 of 2017 The Kolkata Municipal Corporation
-Vs.-
Rakesh Sarkar Mr. Alak Kumar Ghosh, Mr. Swapan Kumar Debnath, Ms. Manish Nath ...for the petitioner In Re.: C.A.N.11242 of 2017 It appears that sufficient cause for absence on the relevant date, when the matter was dismissed for default, has been shown in the restoration application filed by the petitioner, bearing C.A.N. 11242 of 2017.
As such, the said application is allowed without any order as to costs, thereby setting aside the order of dismissal for default dated November 16, 2017 and restoring the revisional application, bearing C.O. 2353 of 2017, to its original file and number. 2 Let the revisional application appear under the heading "Motion" on February 20, 2018.
(Sabyasachi Bhattacharyya, J.)