Bcpl Railway Infrastructure Ltd. ... vs Union Of India & Ors
2022 Latest Caselaw 6142 Cal

30.08.22

Sws.M WPA 75 of 2011 with CAN 3 of 2022

BCPL Railway Infrastructure Ltd. & Anr.

Vs.

Union of India & Ors.

Mr. Nirmalya Dasgupta Mr. R.L. Mitra Ms. Priyanka Dhar ...for the petitioners

In Re: CAN 3 of 2022

Mr. Dasgupta, learned Counsel appears for the

petitioner and moves an application being CAN 3 of

2022 for restoration of the writ petition being WPA 75

of 2011.

Perused the grounds made out in the

application for restoration.

Such grounds are found to be sufficient and the

writ petition is restored to its original file and number.

Mr. Dasgupta also files a compilation of

judgments relied upon by him for restoration of the

interim orders passed in WPA 75 of 2011. Such

judgments are considered. The interim orders passed

in the writ petition are restored.

Accordingly, CAN 3 of 2022 stands disposed

of.

The order dated April 12, 2022 stands recalled.

Affidavit-of-Service in compliance of the previous

order dated August 26, 2022 is filed in Court today be

retained with the records.

Let this matter appear on September 16, 2022

for consideration of the main writ petition being WPA

75 of 2011.

All parties to act on a server copy of this order

downloaded from the official website of this Court.

(Lapita Banerji, J)