Calcutta High Court
Dr. Santanu Tathagata Pal vs Dr. Dilip Choudhury & Ors on 29 March, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
GA No. 2758 of 2016
GA No. 2759 of 2016
APDT No. 29 of 2016
With
CS No. 23 of 2015
GA No. 202 of 2016
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
In Appeal from its
Ordinary Original Civil Jurisdiction
DR. SANTANU TATHAGATA PAL
Versus
DR. DILIP CHOUDHURY & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE SANKAR ACHARYYA
Date : 29th March, 2017.
For Appellant : Mr. Pratap Chatterjee, Sr. Advocate
Mr. Suman Dutt, Advocate,
Mr. Sarosij Dasgupta, Advocate and
Mr. Saunavo Basu, Advocate
For Respondent No.1 : Mr. S.P. Sarkar, Sr. Advocate
Mr. Ashok Kr. Awasthi, Advocate Mr. Adil Rashid, Advocate and Mr. Aishwarya Kr. Awasthi, Advocate For Respondent No.8 : Mr. Rahul Karmakar, Advocate Ms. Gargi Goswami, Advocate For Respondent No.9 : Mr. Ramesh Sharma, Advocate Mr. Sourav Kr. Mukherjee, Advocate Mr. B.C. Dhara and Mr. Debdeep Sinha, Advocates 2 The Court: Having heard the learned advocate for the applicant/petitioner and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the present appeal and as such the delay is condoned. The application for condonation of delay, being GA No.2758 of 2016, is accordingly allowed.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) SN.
AR(CR)