Calcutta High Court
Ecgc Limited vs The Assistant Assessor Collector ... on 12 January, 2021
Author: Amrita Sinha
Bench: Amrita Sinha
ORDER SHEET
IA No.GA 1 of 2020
IN
WPO 405 of 2017
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ECGC LIMITED
VS.
THE ASSISTANT ASSESSOR COLLECTOR (SOUTH) & ORS.
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date: 12th January, 2021 Mr. Suman Dutt, Mr. Priyankar Saha, Mr. Amitava Mitra, Mr. P. Chaturvedi, Advocates for the petitioner. Mr. Alok Kumar Ghosh, Mr. Gopal Chandra Das, Advocates for KMC.
The Court : The petitioner prays for recalling of the order dated 5 th February, 2020 whereby W. P. 405 of 2017 has been dismissed for default on the ground of non-appearance of the learned Advocate for the petitioner.
I am satisfied with the grounds mentioned in the application for non- appearance of the learned Advocate at the time when the matter was taken up for consideration.
In view of the above, the order dated 5 th February, 2020 stands recalled. WPO 405 of 2017 is restored to its original file and number.
The application stands disposed of.
( AMRITA SINHA, J.) pa