Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs Anil Kumar Dhar on 6 January, 2014
1 06.01.2014
Sl. No.23 ad & sd M.A.T 3511 of 2006 The State of West Bengal & Ors.
Vs. Anil Kumar Dhar None is present on behalf of the appellants to prosecute the appeal and no application for condonation of delay under Section 5 of the Limitation Act has been filed for the last more than 6/7 years as the matter is barred by limitation. Accordingly, the appeal is dismissed.
(Joymalya Bagchi J.) (Arun Mishra, Chief Justice)