CHANDRANATH BANDOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This case was filed in this Commission on 30.04.2013. The case was fixed before the Registrar, on 10.07.2013. There were defects in the petition and notice was sent to the petitioner to remove the defects, within 15 days and it was directed that case be listed for hearing, on 23.08.2013. On 23.08.2013, defects were not removed. The Registry, again sent notice to remove the defects, within three weeks and the case was fixed for 25.11.2013. On 25.11.2013, the Registry passed the following order :-

(2.) On 07.01.2014, Mr.Subrata Das, proxy counsel for the petitioner was present. Opportunity was given to him to argue the same but the same was not availed. Case was reserved for orders.

(3.) However, option was given to the counsel for the petitioner to argue the case, till Friday, i.e., 10.01.2014. Even after 10.01.2014, we have waited for the Advocate to argue the case, till 23.01.2014. None is present. It appears that the petitioner who is yet to argue the case is not interested in pursuing this case. Under these circumstances, we refrain to pass ex-parte order and on the contrary, dismiss the revision petition in default.