BINATA DAS Vs. PANCHADEEP TRAVELS

JUDGEMENT

(1.) By this common judgment and order both the C.M. application for condonation of delay and the C.M. application for restoration of the appeal are being disposed of.

(2.) The grounds given are that learned counsel Mr. S.K. Datta for the appellants could not appear in Court on 02.05.2014 when the petition was dismissed in default by the Court. Thereafter, according to Mr. S.K. Datta, he could not contact his client since he did not have his telephone number. He has stated that he sent letters to his clients but they did not reach the claimant petitioners. Thereafter, the claimant approached him on 06.07.2015 and thereafter this application for restoration is filed on 31.07.2015.

(3.) For the reasons stated in the applications, the same are allowed and the appeal is restored to its original number.