ABDUL KHELAK Vs. RAHUL AMEN MALLICK

JUDGEMENT

(1.) Sufficient grounds have been made out as to why the petitioner was not represented on March 28, 2014 when C.O. 1339 of 2010 was dismissed for default. The order dated March 28, 2014 is recalled and CO. 1339 of 2010 is restored to the file.

(2.) The restoration application, C.A.N. 9535 of 2014, is allowed as above.

(3.) C.O. 1339 of 2010 is taken up for immediate hearing in the presence of the opposite parties.