Calcutta High Court (Appellete Side)
Smt. Subhosree Mitra Nee Ghosh vs Arindam Mitra & Anr on 23 August, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 23.08.2018 C.R.R. 701 of 2018 B Ct. No. 42 with C.R.A.N. 2196 of 2018 Smt. Subhosree Mitra nee Ghosh Vs. Arindam Mitra & Anr.
Mr. Priyabrata Ghosh Mr. Manik Lal Poddar .... For the Petitioner C.R.A.N. 2196 of 2018 This is an application under Section 5 of the Limitation Act filed by the petitioner for condonation of delay of 281 days in preferring the revision (C.R.R. 701 of 2018).
Petitioner to serve copy of this instant revisional application along with application for condonation of delay upon O.P. No. 1 through registered post with A/D and upon O.P. No. 2/State through the office of the learned Public Prosecutor, High Court, Calcutta and file Affidavit-of-Service on the next date of hearing.
Let the matter retain its position and appear on 03.09.2018(Monday).
(Md. Mumtaz Khan, J.) 2