Calcutta High Court (Appellete Side)
Ajay Tibrewal & Ors vs West Bengal Housing Infrastructure on 23 February, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
23.02.2017.
ap
MAT 1763 of 2015
Ajay Tibrewal & Ors.
Vs.
West Bengal Housing Infrastructure
Development Corporation Limited & Ors.
Mr. Arunava Ghosh
Mr. Anindya Lahiri
Ms. Pranati Das
... For the appellants.
Mr. Jishnu Chowdhury
Mr. Chayan Ghosh
Mr. Sandip Das Gupta
... For the respondent nos. 1-5.
Re: CAN 11166 of 2015 (Application for condonation of delay) Having heard the learned advocates for the parties and upon perusing the instant application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicants/appellants to explain the delay in filing the appeal. As such, the delay is condoned. The application for condonation of delay in filing the appeal, being CAN 11166 of 2015, is accordingly allowed.
List the appeal along with the other appeals - as indicated in the order dated 5th January, 2017 - under the same heading three weeks hence for further consideration.
(Biswanath Somadder, J.) (Sankar Acharyya, J.)