Sanjib Banerjee, Kausik Chanda,J. - (1.) Sufficient grounds have been made out as to why the appellants were not represented on December 5, 2019 when the appeal and the connected application were dismissed for default.
(2.) The order dated December 5, 2019 is recalled. The appeal is readmitted and the connection application is restored to the file.
(3.) The restoration application, CAN 12231 of 2019, is allowed as above.;