Calcutta High Court (Appellete Side)
State Of West Bengal & Ors vs Gopal Chandra Sadhukhan & Ors on 3 February, 2015
Author: Tapen Sen
Bench: Tapen Sen
1
03/2/2015
ARDR
WPLRT 411 of 2004
+
CAN 7860 of 2014
State of West Bengal & Ors.
Vs.
Gopal Chandra Sadhukhan & Ors.
Mr. Lalit Mohan Mahata,
...for the Applicants/State.
Ms. Sulekha Mitra,
...for the Private Respondent.
Re : CAN 7860 of 2014 This is an application for restoration of WPLRT no. 411 of 2004, which stood dismissed for default on 09/7/2014 since nobody had appeared for the Petitioners and no accommodation had been sought for on their behalf. The Petitioners have stated in paragraph 8 that although they were diligent, the matter suddenly appeared in the list and they missed the case because their clerk could not come to Court due to his illness.
It is, in these circumstances, that we feel that in the interests of justice, the Writ Petition should be restored. Consequently, the Order dated 09/7/2014 is recalled and the Writ Petition being WPLRT no. 411 of 2004 is restored to its original file.
This application stands Disposed of.
Let the Writ Petition be listed for final hearing in March, 2015 subject to the learned Counsel for the Petitioners furnishing second copy of the records.
(Tapen Sen, J.) (Ashis Kumar Chakraborty,J.)