Mitravanu Das vs High Court At Calcutta And Ors
2026 Latest Caselaw 523 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 - 8 & 9
                            IN THE HIGH COURT AT CALCUTTA
                          CONSTITUTIONAL WRIT JURISDICTION
                                    ORIGINAL SIDE



                                   IA NO. GA/3/2025
                                     WPO/173/2020
                                   MITRAVANU DAS
                                          Vs
                           HIGH COURT AT CALCUTTA AND ORS

                                   IA NO. GA/4/2026
                                     WPO/173/2020
                                   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/