Calcutta High Court (Appellete Side)
State Of West Bengal & Anr vs Bishnu Narayan Pathak & Anr on 20 January, 2017
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
20.1.2017
Item No. 176
Court No. 14
ac
F.A.T. 26 of 2016
(CAN 930 of 2016)
State of West Bengal & Anr.
-versus-
Bishnu Narayan Pathak & Anr.
Mr. Lalit Mohan Mahata,
Mr. Prasanta Behari Mahata.
... For the Appellants/Petitioners.
Mr. Shyamal Sur,
Ms. Sukla Das Chandra.
... For the Respondents.
Re : CAN 929 of 2016.
On the request of the learned counsel appearing for the parties, we have taken the application for condonation of delay filed by the appellants by treating the same as on the day's list.
Leave is granted to the respondents to file affidavit-in-opposition to the said application for condonation of delay within three weeks from date, reply, if any, be filed by the appellants within a week thereafter.
Let the application for condonation of delay alongwith the stay application being CAN 930 of 2016 be listed for hearing four weeks hence.
(Jyotirmay Bhattacharya, J.) (Ishan Chandra Das, J.) 1 1