Calcutta High Court - Jalpaiguri
Sri Tenzing Thinlay Bhutia vs Shri Bidur Tamang & Anr on 6 November, 2025
S/L 37
06.11.2025
Court No.01
SK
IN THE HIGH COURT AT CALCUTTA
Circuit Bench at Jalpaiguri
Civil Appellate Jurisdiction
SAT 20 of 2025
With
I.A. No : CAN 1 of 2025
CAN 2 of 2025
Sri Tenzing Thinlay Bhutia
Vs.
Shri Bidur Tamang & Anr.
Mr. Momenur Rahman,
Mr. Bikash Singha
... for the Appellant.
Certified copy of the decree filed on behalf of the
appellant be kept with the record.
The Stamp Reporter shall file a revised report on the
next date of hearing.
Re : CAN 1 of 2025
This is an application for condonation of delay of 33
days in filing the present appeal.
The appellant is directed to give a notice along with a
copy of the application upon the respondents/opposite parties
intimating that the application shall be listed before the next available Circuit Bench.
The appellant to file affidavit-of-service on the next date of hearing.
Parties to act on the server copy of this order duly downloaded from the official website of this Court.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties, subject to compliance of all requisite formalities.
(Biswajit Basu, J.)