JAYANTA KUMAR BISWAS,J. - (1.) The CAN has been filed for restoration of the WP under Article 226 dated February 22, 2010. It was dismissed for non-appearance of the petitioner.
(2.) After hearing counsels for the parties, I am of the view that it will be appropriate to restore the WP to file.
(3.) Since I have determination to take up the WP that was dismissed at the motion stage, I have invited counsels for the parties to argue, and they have, accordingly, argued.;