- (1.) Sk. Siddque Rahaman, learned advocate, appears and informs that his junior, Mr. Nirmal Roy, learned advocate, has filed vakalatnama on February 1, 2012 on behalf of the respondent under filing no. A-1532. He accepts notice of this application for restoration and the main writ petition on behalf of the respondent.
(2.) After hearing Mrs. Jyotsna Roy Mukherjee, learned advocate appearing in support of this application for restoration, and Sk. Siddque Rahaman, learned advocate appearing for the respondent, and considering the nature of explanation offered in the application, we are satisfied that the learned advocate for the petitioners was prevented by sufficient cause from appearing before the Court on January 11, 2012, when the writ application was dismissed for default.
(3.) The order dismissing the writ application dated January 11, 2012 is, thus, recalled and the writ application is restored to its original file and number.;