Calcutta High Court (Appellete Side)
State Of West Bengal & Ors vs Gautam Sekhat Bandopadhyay & Ors on 27 March, 2014
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27.03.2014.
mb/ap M. A. T. 4292 of 2004 With CAN 363 of 2005 State of West Bengal & Ors.
Vs. Gautam Sekhat Bandopadhyay & Ors.
None appears to prosecute the application filed under Section 5 of the Limitation Act.
Consequently, the application being CAN 363 of 2005 filed under Section 5 of the Limitation Act stands dismissed for want of prosecution.
In view of the dismissal of the application under Section 5 of the Limitation Act, the appeal also stands dismissed.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)