- (1.) The Court : Sufficient grounds have been made out as to why the appellant was not represented on December 20, 2019 when the appeal was dismissed for default. The appeal is readmitted and taken up for immediate consideration.
(2.) The restoration application, GA No.183 of 2020, is allowed.
(3.) The appeal arises out of the rejection of a petition under Article 226 of the Constitution by an order dated July 28, 2017. There is no dispute that the writ petitioner through its agent applied for a licence to be granted on monthly basis to occupy space within the Port area at the Kidderpore docks. Two separate areas were allotted to the writ petitioner appellant: one at Dock-II and one at the coal berth.;