Calcutta High Court
Union Of India vs Tantia Construction Co. Ltd on 29 April, 2009
Author: Indira Banerjee
Bench: Indira Banerjee
GA No.793 of 2009
AP No. 176 of 2003
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
UNION OF INDIA
Versus
TANTIA CONSTRUCTION CO. LTD.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
Date : 29th April, 2009.
The Court : On going through the application, I am satisfied that there was sufficient cause for the inability of the petitioner to appear when the application being AP No.176 of 2003 was dismissed for default on 2nd March, 2009. The order dated 2nd March, 2009 is recalled and the main application being AP No.176 of 2003 is restored to its original file.
GA No.793 of 2009 is disposed of accordingly. The application being AP No.176 of 2003 shall be listed as "For Hearing" immediately after the part hard matters on 5/5/2009.
(INDIRA BANERJEE, J.) CS./