Calcutta High Court (Appellete Side)
(Soumik Goswami & Ors vs The State Of on 3 July, 2019
1 638/CL 03.07.2019
rrc C.A.N. 4547 of 2019 in F.M.A. 2117 of 2018 (Soumik Goswami & Ors. Vs. The State of West Bengal & Ors.) (A s s i g n e d) Mr. Dibyendu Chatterjee ......For the appellants/applicants Mr. Suman De ......For the State Mr. Ratul Biswas .......For the Council Re: C.A.N. 4547 of 2019 This is an application seeking recall of the order dated 17th April, 2019 passed by this Court whereby F.M.A. 2117 of 2018 was dismissed for default. We have heard learned advocates for the parties and perused the pleadings.
Cause shown is sufficient. The order dated 17th April, 2019 stands recalled. The appeal is restored to its original file and number. C.A.N. 4547 of 2019 stands allowed. Put up the appeal in the next monthly list for hearing. (Saugata Bhattacharyya, J.) (Dipankar Datta, J.) 2