P.V. Raju vs Unknown
2022 Latest Caselaw 6358 Cal

07.09.2022

Ct. 236 Sd./1 CRR 1749 of 2007

In the matter of: P.V. Raju

Mr. Ayan Chakraborty ..For the petitioner.

Mr. R. Roy Chowdhury Mr. S. Chakraborty .. For the State.

Re: CRAN 2 of 2022

Heard learned advocate for the parties.

In view of judgment of Hon'ble Supreme Court in

suo motu writ petition no. 3 of 2020, the petition for

restoration should be considered to have been filed

within the period of limitation. The reason cited by the

petitioner for being prevented from appearing before the

Court when the order of dismissal was passed is

considered to be sufficient and the matter is restored to

its original file along with all interim orders.

Let the matter appear on 13the September 2022

under the heading hearing fairly at the top of the list.

CRAN 2 of 2022 is disposed of.

( Siddhartha Roy Chowdhury, J. )