Calcutta High Court (Appellete Side)
Tukai Chakraborty @ Asis Chakraborty vs The Kolkata Municipal Corporation & Ors on 9 December, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
9 09.12.14 M.A.T. 1943 of 2014
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Tukai Chakraborty @ Asis Chakraborty
-Versus-
The Kolkata Municipal Corporation & Ors.
Mr. Arabinda Chatterjee
Mr. Nitai Ch. Saha
Mr. Partha Sarathi Das ...For the Appellant
Mr. Sadhan Kumar Halder
Mr. Tarak Karar ...For State Respondents
Mr. Alok Kumar Ghosh Mr. Swapan Kumar Debnath ...For the Respondent KMC In the light of deficit found in the application under Section 5 of the Limitation Act, being CAN 11226 of 2014, the appellant is permitted to withdraw the delay application with liberty to file fresh application.
( Manjula Chellur, Chief Justice ) ( Arijit Banerjee, J. )