Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs Chandra Bhushan Dwivedi & Anr on 30 October, 2017
1
402 30.10.17
CAN 6285 OF 2017
(Application for condonation of delay)
With
CAN 6286 OF 2017
(Application for stay)
In
M.A.T. 961 OF 2017
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The State of West Bengal & Ors.
-vs.-
Chandra Bhushan Dwivedi & Anr.
Mr. Bhaskar Prasad Vaisya Mr. Arindam Chattopadhyay.
.....For the Appellants/ Applicants.
Re : CAN 6285 OF 2017 (Application for condonation of delay)
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The memorandum of appeal was allowed to be tendered in the department without the certified copy of the impugned judgment and order dated 20th December, 2016 by a coordinate Bench vide oral order dated 14th June, 2017. The appellants are yet to file the certified copy of the impugned judgment and order. Without such certified copy, the stamp reporter is disabled from computing the period by which the appeal is delayed.
Mr. Chattopadhyay, learned advocate appearing for the appellants submits that the writ file is tagged with the contempt file and, therefore, he is unable to obtain the certified copy of the impugned judgment and order.
Since the report of the stamp reporter on the point of delay is urgently required, we adjourn hearing of the appeal and grant leave to Mr. Chattopadhyay to take such steps in accordance with law as he considers appropriate for obtaining the certified copy of the impugned judgment and order.
ACO The application for condonation of delay is delisted for the present.
2Liberty is given to the parties to mention the application for condonation of delay upon receipt of the certified copy of the impugned judgment and order.
(Rajarshi Bharadwaj, J.) (Dipankar Datta, J.)