Calcutta High Court
W.B.Precision Engineering Solution ... vs Supreme Technology on 19 December, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CA No.696 of 2014
With
CP No.738 of 2014
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
W.B.PRECISION ENGINEERING SOLUTION PVT. LTD.
AND
SUPREME TECHNOLOGY
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 19th December, 2014.
Mr. S. Saha, Mr. T. Khan, Advocates for the applicant.
Ms. Dipika Basu, Adv. for company The Court : Having heard the learned advocate for the applicant/petitioner, I am satisfied that sufficient cause has been shown in the instant application to explain the absence of the learned advocate in not being able to present in Court on 16th September, 2014, when the matter was dismissed for default.
In such circumstances, the instant application for restoration is allowed. The order dated 16th September, 2014, is hereby recalled and the matter being C.P. No. 738 of 2014 is restored to its original file and number.
C. P. No. 738 of 2014 will appear under the appropriate heading, in the monthly combined list to be published in the month of January, 2015.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) pa