Calcutta High Court (Appellete Side)
Union Of India & Ors vs Utpal Kumar Biswas on 6 June, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
06.06.14
21/akd
M.A.T. 697 of 2014
with
C.A.N. 5112 of 2014
with
C.A.N. 4450 of 2014
Union of India & Ors.
-Vs-
Utpal Kumar Biswas
..................................................................
Mr. Swapan Banerjee ... ... for the appellants Mr. Achin Kumar Mazumdar ... ... for the respondent/ writ petitioner Re : C.A.N. 5112 of 2014 This application has been filed for condoning the delay in preferring the appeal. Having heard the learned Advocate of both the parties and considering the averments made in this application, we are satisfied that sufficient reasons have been furnished and adequate grounds have been mentioned for condoning the delay in preferring the appeal.
Therefore, delay in preferring the appeal is condoned.
Let the appeal be registered, if the same is otherwise in form.
This application, therefore, stands allowed. There will be no order as to costs. 2
Re : C.A.N. 4450 of 2014 Liberty is granted to the appellants/petitioners herein to file a Supplementary affidavit in connection with this application within 16th June, 2014. Let this matter be listed for hearing on 17th June, 2014.
(Pranab Kumar Chattopadhyay, J.) (Samapti Chatterjee, J.)