Calcutta High Court (Appellete Side)
Mineral Exploration Corporation ... vs Zenith Investment (P) Ltd. & Anr on 6 February, 2012
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
1
60.
06.02.2012.
d.d.
FAT No.442 of 2011
(CAN 10287 of 2011)
Mineral Exploration Corporation Limited
Vs.
Zenith Investment (P) Ltd. & Anr.
Mr. Dinabandhu Chowdhury,
Mr. Suddhosatva Banerjee,
Mr. Amal Kumar Saha
.... For the Petitioner/Appellant.
Mr. Pratap Chatterjee,
Mr. Hiranmay Bhattacharyya,
Mr. S. K. Basu
..... For the Respondent No.1.
Re : CAN 10287 of 2011 This is an application filed under Section 5 of the Limitation Act for condonation of delay in filing the instant appeal.
We have heard the learned Counsel for the parties.
Mr. Bhattacharyy, learned Counsel appearing on behalf of respondent no.1, submits that he does not wish to stand in the way for condonation of the delay in filing the appeal.
After going through the application, we find that sufficient cause has been shown in the application for the delay in filing the instant appeal. Accordingly, we allow the application being CAN 10287 of 2011 after condoning the delay.
2Office is directed to register the appeal, if the same is otherwise in form.
( Pinaki Chandra Ghose, J ) ( Dr. Mrinal Kanti Chaudhuri, J )