Authority (Mpeda) And Anr vs Balaram Basak And Ors
2021 Latest Caselaw 5642 Cal

     10.11.21
13   Ct. No.11
     Sws.M
                                       FMA 1087 of 2009

                                               With
                                       IA No. CAN 2 of 2010
                                  ( Old No. CAN 6893 of 2010)
                                               with
                                       IA No. CAN 5 of 2017
                                  (Old No. CAN 10790 of 2017)
                                               with
                                          CAN 6 of 2017
                                   (Old No. CAN 11149 of 2017)


                             Marine Products Export Development
                              Authority (MPEDA) and Anr.
                                             Vs
                                   Balaram Basak and Ors.


                                     (Via Video Conference)

                     Mr.   Soumabho Ghose
                     Mr.   Rishav Dutt
                     Mr.   Soumalya Ganguli
                     Mr.   Surav Roy
                                                 ......for the Appellants

                     Mr. Soumya Majumder
                     Mr. Victor Chatterjee

                                  ......for the Respondents/Petitioners

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

This is an appeal of the year 2009 against the

judgment and order of the Hon'ble Single Bench also of

the year 2009. This Court is informed that the

restoration application praying for recall of the order of

dismissal of the appeal for default, is still pending

consideration.

Mr. Ghose, learned Counsel appearing for the

Appellants, submits that the appeal be heard out.

Mr. Majumder, learned Counsel appearing for the

Respondents/ Writ Petitioners, submits that this is the

third restoration application and, inspite of the order of

the Hon'ble Single Bench, the Respondents/Writ

petitioners are without their full terminal benefits.

This Court is further informed that Paper Books

connected to the appeal are also ready.

The appellants are directed to file fresh copies of

the Paper Books for the convenience of both the Court

and the arguing learned Counsel.

Let the appeal and the connected applications

appear for consideration under the heading 'Hearing' on

the 15h of November, 2021 at 3.00 p.m.

All parties to act on a server copy of this order

downloaded from the official website of this Court.

(Kesang Doma Bhutia, J.) (Subrata Talukdar, J)