PABAN KUMAR AGARWAL Vs. UNION OF INDIA & ORS.
LAWS(CAL)-2019-12-198
HIGH COURT OF CALCUTTA
Decided on December 19,2019

Paban Kumar Agarwal Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

SANJIB BANERJEE,J. - (1.) Sufficient grounds have been made out as to why the appellant was not represented on August 28, 2019. The order dated August 28, 2019 is recalled and the appeal is readmitted.
(2.) The restoration application, GA No.2281 of 2019, is allowed as above.
(3.) The appeal is taken up of for immediate consideration.;


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