GOPAL SETH Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) In Re: I.A. No. CAN 2 of 2024 : I.A. No. CAN 2 of 2024 is being filed to restore the appeal, which was dismissed for non-prosecution on 19/3/2024.

(2.) We have heard the learned advocates for the parties and perused the averments set out in the affidavit and the non-appearance of the learned advocate on the said date appears to be neither willful nor wanton. Therefore I.A. No. CAN 2 of 2024 is allowed and the appeal is restored to the file of the Court.

(3.) The appellant is stated to be a voter in the State of West Bengal and has challenged the election of the 14 th respondent to the West Bengal Assembly in the 2021 Election.