Mitravanu Das vs High Court At Calcutta And Ors
2026 Latest Caselaw 516 Cal/2

Calcutta High Court

Mitravanu Das vs High Court At Calcutta And Ors on 4 February, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

                                          1




OD - 6 & 7
                          IN THE HIGH COURT AT CALCUTTA
                        CONSTITUTIONAL WRIT JURISDICTION
                                  ORIGINAL SIDE



                                  IA NO. GA/3/2025
                                   WPO/172/2020
                                 MITRAVANU DAS
                                         Vs
                         HIGH COURT AT CALCUTTA AND ORS

                                 IA NO. GA/4/2026
                                   WPO/172/2020
                                 MITRAVANU DAS
                                        Vs
                         HIGH COURT AT CALCUTTA AND ORS


BEFORE:
HON'BLE JUSTICE SAUGATA BHATTACHARYYA
Date : 4th February, 2026.

                                                                          Appearance :
                                                              Mr. Subrata Santra, Adv.
                                                                      ...for petitioner.

                                                        Mr. Sukanta Chakraborty, Adv.
                                                       ...for High Court Administration.

                                                               Mr. Partha Ghosh, Adv.
                                                               ...for private respondent.

1. Application being GA/3/2025 is for recalling of the order dated 25 th July, 2025

and application being GA/4/2026 is for condonation of delay in presenting

recalling application.

2. Respondents are represented by learned Advocates.

3. Having seen the explanation offered in paragraph 6 of the application, this Court

expresses satisfaction and the delay occurred in presenting recalling application

is condoned. Application being GA/4/2026 is allowed and disposed of.

4. On perusal of the averments made in the application being GA/3/2025 it

appears that the petitioner was prevented by sufficient cause from being

represented before this Court on the date when the writ petition stood dismissed

for default. Order dated 25th July, 2025 stands recalled. Writ petition is restored

to its original file and number. Application being GA/3/2025 is allowed and

disposed of.

5. Consequently, application being GA/1/2025 stands revived.

(SAUGATA BHATTACHARYYA, J.)

sd/