Calcutta High Court (Appellete Side)
Union Of India & Ors vs Dulal Chandra Samanta & Ors on 28 July, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
6 28.07. F.M.A. 497 of 2011
ns 2015
Union of India & ors.
Versus
Dulal Chandra Samanta & ors.
Mr. Kumar Jyoti Tewari ... for the appellants/applicants.
Mr. Soumen Dutta ... for the respondent no.1.
Re: CAN 6135 of 2015 Heard learned counsel appearing for the appellants.
This is an application for restoration and / or recalling the order dated June 4, 2015 by which the matter stood dismissed on that day.
Having heard the learned counsel for the appellants and having also perused the averments made in the application, we recall the order dated June 4, 2015 and restore the appeal to its original file and number.
The application being CAN No.6135 of 2015 is disposed of.
List the matter on August 11, 2015. Meanwhile, we direct the appellants to place on record his version by way of affidavit since such affidavit was not before learned Single Judge at the time of disposal of the writ petition.
( Manjula Chellur, Chief Justice ) ( Joymalya Bagchi, J. ) 2