REGENT COMPUTRONICS PVT. LTD.

Amrita Baneerjee Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

LALIN KUMAR MAHATO V. STATE OF WEST BENGAL [REFERRED TO]
UNION OF INDIA VS. N Y APTE [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
UNION OF INDIA AND OTHERS VS. S. N. CHATTERJEE AND OTHERS [REFERRED TO]
GAMBHIRDAN K. GADHVI VS. STATE OF GUJARAT [REFERRED TO]
KRISHNA RAI (DEAD) VS. BANARAS HINDU UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) This writ petition was dismissed for default on March 3, 2023.

(2.) Thereafter, this writ petition has been heard along with the restoration application. After going to the averments made in the writ petition, I am of the view that the petitioner has sufficiently explained the reason for non-appearance before this Court on the said date.

(3.) Accordingly, the application for restoration, I.A. No.CAN 1 of 2023 is allowed.

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AMRITA BANEERJEE Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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