Calcutta High Court (Appellete Side)
Shampa Dey vs State Of West Bengal & Ors on 10 July, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
10.07.14
7/akd
M.A.T. 932 of 2014
with
C.A.N. 5495 of 2014
with
C.A.N. 6132 of 2014
Shampa Dey
-Vs-
State of West Bengal & Ors.
....................................................................................
Mr. Swapan Kumar Nandi, Mr. Amalendu Bikas Mahapatra, Mr. Shib Narayan Chatterjee ... ... for the appellant Mr. Joytosh Mazumdar, Mr. Pinaki Dhole ... ... for the State Re : C.A.N. 5495 of 2014 This application has been filed for condoning the delay in preferring the appeal. Having heard the learned Advocate of both the parties and considering the averments made in this application, we are satisfied that sufficient reasons have been furnished and adequate grounds have been mentioned for condoning the delay in preferring the appeal.
Therefore, delay in preferring the appeal is condoned.
Let the appeal be registered, if the same is otherwise in form.
This application, therefore, stands allowed. There will be no order as to costs. 2
Re : C.A.N. 6132 of 2014 Mr. Joytosh Mazumdar, learned Advocate representing the State-respondents submits that the respondents are not willing to use any affidavit in the matter.
In the aforesaid circumstances, let this matter be listed as 'Contested Application' next week. There is, however, no scope to pass any interim order at this stage.
(Pranab Kumar Chattopadhyay, J.) (Samapti Chatterjee, J.)