Calcutta High Court (Appellete Side)
Ct. 17 Pradip Kumar Singha vs State Of West Bengal & Ors on 7 February, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 W.P. No. 23970(W) of 2017 274 (CAN 3173 of 2018) 07-02-2019 sg (CAN 3172 of 2018) Ct. 17 Pradip Kumar Singha Versus State of West Bengal & Ors.
Mr. Nikunj Berlia, Adv.
...for the petitioner Ms. Chaitali Bhattacharjee, Adv. Mr. Kartik Ch. Kapas, Adv.
...for the State CAN 3172 of 2018 is an application for restoration of WP No. 23970(W) of 2017 which was dismissed for default by an order dated 2nd November, 2017. CAN 3173 of 2018 is an application for condoning the delay of 196 days in filing the restoration application.
I have gone through both the applications and I am satisfied that sufficient grounds have been made out for the delay in filing the restoration application. The delay is condoned. I am also satisfied that sufficient explanation has been given for non- appearance of learned Advocate for the writ petitioner on the day the matter was dismissed for default.
Accordingly, the order dated 2nd November, 2017 is recalled. WP No. 23970(W) of 2017 is restored to its original file and number.
Let the writ petition be listed in the monthly list of March, 2019 under the heading "Motion".
CAN 3173 of 2018 and CAN 3172 of 2018 are accordingly disposed of.
(Arijit Banerjee, J.)