Calcutta High Court (Appellete Side)
Bajaj Electricals Limited . Vs. Adams ... vs Unknown on 16 July, 2018
Author: Jay Sengupta
Bench: Jay Sengupta
1 26 16.07.2018
sd c.no.29 C. R. R 1367 of 2018 In the matter of: Bajaj Electricals Limited . vs. Adams Marketing Pvt. Ltd. and anr. Mr. Sanjay Mukherjee ...for the petitioner.
The learned Advocate appearing on behalf of the petitioner submits that due to inadvertence no application for condonation of delay has been filed along with this revisional application. He prays that such inadvertence may be condoned and the petitioner may be granted liberty to file an application under Section 5 of the Limitation Act within a fortnight.
In the interest of justice, the petitioner is granted liberty to file an application for condonation of delay under Section 5 of the limitation Act within a fortnight from this date.
Let this matter come up under the same heading "Listed Motion" along with such application for condonation of delay after three weeks.
(Jay Sengupta, J.) 2