JUDGEMENT
SUBRATA TALUKDAR, J. -
(1.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.
(2.) This writ petition is of the year 2012. From the order sheets connected to the present writ petition as attached to
Paper Book Part-II (PB-II), it transpires that the writ petition was
dismissed twice for non-appearance of the writ petitioner and
restored twice. The final order of restoration dated 6th of
December, 2019 was qualified with the condition that the
petitioner shall prepare the requisite number of Informal Paper
Book(s), serve advance copies of the same on Learned Railway
Counsel and the matter will return for consideration under the
heading "For Orders".
(3.) The matter has so returned and is taken up for consideration today.;
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