Calcutta High Court (Appellete Side)
Subhasis Dey vs State Of West Bengal & Ors on 21 February, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
21.02.14
7/akd
R.V.W. 53 of 2012
with
C.A.N. 3724 of 2012
in
F.M.A. 552 of 2013
Subhasis Dey
-Vs-
State of West Bengal & Ors.
........................................................................
Mr. Rana Mukherjee, Mr. Debabrata Dasgupta ... ... for the petitioner Mr. Tushar Sinha Mahapatra ... ... for the State Re : C.A.N. 3724 of 2012 This application has been filed for condoning the delay in filing the review application. Having heard the learned Counsel appearing for the parties and considering the averments made in this application, we are satisfied that sufficient reasons have been furnished and adequate grounds have been mentioned for condoning the delay in filing the review application. Therefore, delay in filing the review application is condoned.
Let the review application be registered, if the same is otherwise in form.
This application, therefore, stands allowed. There will be no order as to costs. 2
Re : R.V.W. 53 of 2012 This application has been filed for reviewing the order dated 4th December, 2011 passed earlier by this court in M.A.T. 1782 of 2011 with C.A.N. 10621 of 2011 whereby this court was pleased to dismiss both the appeal and the application on merits.
Having heard the learned Counsel of both the parties and going through the averments made in this application, we find that the appellant-petitioner herein did not discover any new and/or important matter which was not within his knowledge and could not be produced at the time of hearing of the matter on the earlier occasion. We also do not find any mistake and/or error apparent on the face of the record.
For the aforementioned reasons, we do not find any valid reason and/or ground for reviewing the earlier order dated 4th December, 2011 passed by this court.
Accordingly, this review application stands dismissed.
There will be no order as to costs. Let urgent xerox certified copy of this order, if applied for, be given to the learned Advocates of the parties on usual undertaking.
(Pranab Kumar Chattopadhyay, J.) (Samapti Chatterjee, J.) 3