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Calcutta High Court (Appellete Side)

(Biswajit Ghosh vs Dhimadhab Kirtania & Ors.) on 25 July, 2018

                               1


    7
25.07.2018
    rrc


                              C.A.N. 2877 of 2018
                                     with
                              C.A.N. 2878 of 2018
                                     with
                              C.A.N. 2880 of 2018
                                      in
                              M.A.T. 427 of 2018
                (Biswajit Ghosh Vs. Dhimadhab Kirtania & Ors.)

                                   w i t h


                              C.A.N. 4740 of 2018
                                      with
                               C.A.N. 4739 of 2018
                                       in
                                M.A.T. 653 of 2018
             (Dhimadhab Kirtania & Ors. Vs. The State of West
                 Bengal & Ors.)


               Mr. Debabrata Saha Roy
               Mr. Anindya Bose
                                        ....For the appellant
                                           (in MAT 427/18) &
                                           applicant (in CAN 2877/18,
                                           CAN 2878/18 & CAN 2880/18)

               Mr. Tarun Kumar Das
                                        .....For the appellants
                                           (in MAT 4740/18) &
                                           applicants (in CAN 4740/18 &
                                           CAN 4739/18)


               Ms. Chaitali Bhattacharya
               Ms. Tuli Sinha
                                        .....For the State (in MAT 427/18)


               Mr. Pantu Deb Roy
               Mr. Arindam Deb Roy
                                        .....For the State (in MAT 653/18)


               Mr. Arunangshu Chakraborty
               Mr. Jyoti Prakash Khan
                                        .....For the Rabindra Bharati
                                           University



                             Re : M.A.T. 653 of 2018
                        2


    M.A.T. 653 of 2018 is directed against the judgment and order

dated 7th December, 2017 passed by a learned Judge of this Court

in W. P. 10764 (W) 2017. The appeal, at the instance of the writ

petitioners, is barred by 152 days' delay.

    C.A.N. 4740 of 2018 is an application seeking condonation of

delay in presentation of the appeal.

    Mr.   Chakraborty,       learned   advocate   representing   the

respondents 5 to 8 opposes the application for condonation of

delay.

Let affidavit-in-opposition to the application for condonation of delay be filed by two weeks; reply thereto, if any, may be filed by one week thereafter.

List C.A.N. 4740 of 2018 on 20th August, 2018.

Re : M.A.T. 427 of 2018 M.A.T. 427 of 2018 is directed against the judgment and order dated 7th December, 2017 passed by a learned Judge of this Court in W. P. 10764 (W) of 2017. The appeal, at the instance of a stranger to the proceedings, is barred by 125 days' delay. C.A.N. 2878 of 2018 is an application seeking condonation of delay in presentation of the appeal, while C.A.N. 2877 of 2018 is an application seeking leave to appeal. Mr. Chakraborty, learned advocate representing the respondents 19 to 22 opposes the application for condonation of delay and leave to appeal.

Let affidavits-in-opposition to the said applications be filed by two weeks; reply thereto, if any, may be filed by one week thereafter.

Let C.A.N. 2877 and C.A.N. 2878 of 2018 be also listed on 20th August, 2018.

(Asha Arora, J. ) ( Dipankar Datta, J. )