Calcutta High Court (Appellete Side)
Tejen Mitra & Ors vs Union Of India & Ors on 30 November, 2017
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1
30.11.17
cl 1184
ab
C.A.N. 6316 of 2017
in
W.P. 2859(W) of 2012
Tejen Mitra & Ors.
-Vs-
Union of India & Ors.
Mr. Arjun Roy Mukherjee,
... for the petitioners/applicants
Mr. P. S. Basu,
Ms. Aparna Banerjee,
... for the respondents
Re: C.A.N. 6316 of 2017 This is an application for recalling the order dated June 23, 2017 passed by this Court dismissing the writ petition for default.
Heard the learned advocates for the parties and perused the application. It appears that the petitioners/applicants were prevented by sufficient cause from appearing in Court on June 23, 2017.
Mr. Basu, the learned Senior Counsel for the respondents does not oppose this application.
In such view of it, the order dated June 23, 2017 is recalled. The writ petition being W.P. 2859(W) of 2012 is restored to its original file and number.
The application for restoration being C.A.N. 6316 of 2017 is allowed.
There shall be no order as to costs.
2Re: W.P. 2859(W) of 2012 Let the affidavit-in-reply filed by the petitioners in Court today be kept with the record.
Let this writ petition appear for hearing in the combined monthly list of December, 2017 within the first 100 matters under that heading.
(Dr. Sambuddha Chakrabarti,J)