ARINDAM SINHA,J. - (1.) CAN 11727 of 2017 has been listed under the heading 'To Be Mentioned' at the instance of applicant. Mr. Majumder, learned advocate appears on behalf of applicant and files affidavit-of-service. State goes unrepresented.
(2.) The application is for restoration of the writ petition by recalling order dated 1st December, 2017. Mr. Majumder submits, the application was filed within the time prescribed. Mr. De, learned advocate appears on behalf of the Institute and submits, he is ready to meet challenge in the writ petition on merits. Court appreciates his stand.
(3.) Perused the application. Causes shown are found to be sufficient. Order dated 1st December, 2017 is recalled and writ petition restored to file and number. The same is taken up for hearing on consent of appearing parties.;