ARINDAM SINHA,J. - (1.) CAN 1944 of 2018 is an application for restoring the writ petition dismissed for default by order dated 16th February, 2018. Mr. Chattopadhyay, learned advocate appears on behalf of applicant and submits, his client was prevented by sufficient cause from being represented when the writ petition was called on and dismissed for default.
(2.) Mr. Majumder, learned advocate appears on behalf of the Bank and in his fairness does not oppose the application.
(3.) Causes shown are found to be sufficient. Order dated 16th February, 2018 is recalled and writ petition restored to file and number.;