Calcutta High Court (Appellete Side)
Mrs. Sobha Dutta & Anr vs Serampore Municipality & Ors on 21 December, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
21.12.2017
srm
C.A.N. 11472 of 2017
In
W.P. No. 10272 (W) of 2017
Mrs. Sobha Dutta & Anr.
Versus
Serampore Municipality & Ors.
Mr. Ayan Poddar, ld. Advocate
Mr. Soham Dutta, ld. Advocate
...for the Applicants/Petitioners.
Mr. J.K. Mondal, ld. Advocate
...for the Municipality.
Mr. Abhishek Vora, ld. Advocate
Mr. Joydeep Bhattacharya, ld. Advocate
...for the Private Respondent.
Re: CAN 11472 of 2017 This is an application filed by the applicants/petitioners for restoration of the writ application in its original file and number after recalling the order dated November 20, 2017 passed by this Court.
Having heard the learned Counsel appearing for the respective parties as also after considering the statements made in paragraph 5 of this application, I am satisfied that due to situation beyond control the learned Advocate appearing for the petitioners could not enter appearance before the Court on November 20, 2017.
2In view of the above, the order dated November 20, 2017 is recalled. The writ application is restored to its original file and number.
The application bearing C.A.N. 11472 of 2017 is, thus, disposed of. There will be, however, no order as to costs.
W.P. No.10272 (W) of 2017 Let this writ application appear in the Combined Monthly List of January, 2018 under the heading "Motion".
( Debasish Kar Gupta, J. )