Calcutta High Court (Appellete Side)
(The W. B. State Electricity Board & Ors vs Alamgir Kabir & Ors.) on 12 July, 2013
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M.A.T. 3200 OF 2003
12.07.13WITH ag/jb C. A. N. 468 OF 2004 Sl.No.44 WITH C. A. N. 469 OF 2004 (The W. B. State Electricity Board & Ors. -vs- Alamgir Kabir & Ors.) Mr. Sumit Panja Ms. Rituparna Maitra Mr. S. S. Koley - for the Appellants RE: C. A. N. 468 OF 2004 After hearing the learned counsel for the appellants and perusing the application for condonation of delay, we are satisfied that there was sufficient reasons shown by the appellants in not being able to file the appeal in time.
The delay in filing the appeal is condoned. The application being C. A. N. 468 of 2004 is allowed.
Let the appeal be now registered if it is otherwise in form. We take up the appeal for hearing after dispensing with all other formalities by treating the same as on day's list.
The intra-court appeal has been filed against the order dated 5.5.2003 passed by the Single Bench in W. P. 5994 (W) of 2003. By the said order temporary electric connection pending application for permanent electric connection was ordered by the Single Bench. By now permanent connection has been given.
Thus, it is submitted at the Bar that the matter appears to have an academic importance and the same needs not be prosecuted any further.
In view of the submissions made at the Bar, the appeal as well as the application being C. A. N. 469 of 2004 stands disposed of. (Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)