PROTIK PRAKASH BANERJEE,J. - (1.) The application for restoration is moved along with an application for condonation of delay.
(2.) Mr. Halder, learned advocate is appearing for the Board of Madrasah with Ms. Pinki Halder and Mr. Jahan appearing for the sixth respondent in the earlier writ petition both strenuously oppose the application for condonation of delay and the restoration.
(3.) After having heard the learned advocates, the causes shown for non appearance of the petitioner when WP 3402 of 2017 was called and for his failure to apply for restoration within the statutory period of limitation appear to be sufficient.;