Calcutta High Court (Appellete Side)
Prabir Mukherjee vs Kakali Mukherjee on 4 August, 2015
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1 04.08.2015
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d.p.
F.A. 148 of 2014 (CAN 6034 of 2015) Prabir Mukherjee Versus Kakali Mukherjee Ms. Shebata Datta.
...For the Appellant.
This appeal was dismissed in Lawazima for non-compliance of the Court's order. The present application has been filed for recall of the said order of dismissal. Reason which prevented the appellant from taking steps in this appeal in terms of the Court's order dated 28th April, 2015, has been sufficiently explained by the appellant in this application.
Accordingly, the order of dismissal of this appeal which was recorded on 22nd June, 2015, is recalled.
Let this appeal be restored to its original file and number.
Now, we are informed by the learned advocate for the appellant that the postal cost of Rs.25/- has already been deposited by the appellant on 15th June, 2015. However, other requisites in terms of the Court's order dated 15th June, 2015 have not yet been put in.
2On the prayer of the learned advocate appearing for the appellant, two weeks time is granted for putting in the lacking requisites.
In default, put up for final order.
(Jyotirmay Bhattacharya, J.) ( Debi Prosad Dey, J.)