Calcutta High Court (Appellete Side)
Smt. Subhosree Mitra Nee Ghosh vs Arindam Mitra on 14 August, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 14.8.201805
Ct-42 ar C.R.R 701 of 2018 Smt. Subhosree Mitra nee Ghosh Vs. Arindam Mitra Mr. Priyabrata Ghosh Mr. Maniklal Poddar ... For the Petitioner Petitioner files one supplementary affidavit praying for addition of the State as a party by instant revision. Petitioner's such prayer is allowed.
Accordingly, the State of West Bengal be added as Opposite Party no. 2 in the instant revision.
It is submitted by the learned advocate for the petitioner that due to delay in preferring the revision an application under Section 5 of the Limitation Act (CRAN 2196 of 2018) has been filed.
Let the CRAN 2196 of 2018 be list along with the revision on 16.8.2018.
(Md. Mumtaz Khan,J.)