Calcutta High Court (Appellete Side)
Swapan Kumar Guha vs North Barrackpore Municipality Ors on 7 May, 2025
07.05.2025
Sl. No.36
Ct.3/ tkm
W.P.A. 15800 of 2024
CAN 1 of 2024
[Swapan Kumar Guha Vs. North Barrackpore Municipality Ors.]
Mr. Shuvajit Roy
... ... for the petitioner
Mr. Subhabrata Das
Mr. Mrinal Kanti Das
Mr. K K Goyal
... ... for the municipality
Re : CAN 1 of 2025
1.The present application being CAN 1 of 2024 is filed seeking restoration of the writ petition which was dismissed on default on 6.11.2024.
2. In view of the forgoing reasons stated in the application, order dated 6.11.2024 is recalled and the present writ petition is restored to its original file and number.
3. CAN 1 of 2024 is allowed.
(Gaurang Kanth, J.)