Calcutta High Court (Appellete Side)
Gour Chandra Shaw vs Kaustav Kanti Dasgupta & Ors on 10 June, 2025
Author: Soumen Sen
Bench: Soumen Sen
10.06.2025
Sl No.4
Court No.8
(SKG)
FA 220 of 2011
CAN1 of 2014
CAN 2 of 2025
Gour Chandra Shaw
-vs-
Kaustav Kanti Dasgupta & Ors.
Mr.Ayan Banerjee,
Mr. Dhiman Banerjee,
..... for the Appellant.
1. Mr. Ayan Banerjee, the learned Counsel
appearing on behalf of the petitioner has
prayed for time in order to enable the
proposed appellant to file an application
explaining the delay in filing the present
application for carriage of proceeding.
2. The matter stands adjourned for one week.
3. The application proposed to be filed shall be
served upon the learned Advocate for the
respondents in the meantime.
4. There are few typographical errors as pointed by Mr. Banerjee in the order dated 13th May, 2025.
5. In the 1st paragraph, the phrase "condonation of delay" shall stand deleted and substituted by the phrase "for transposition of the legatee as an appellant". In the 2nd paragraph, last 2 sentence stand deleted and substituted by the following:-
"The executor of the Will preferred the appeal, however, he died during the pendency of the appeal."
6. Let these corrections be incorporated in the order dated 13th May, 2025.
7. The server copy shall be corrected accordingly.
(Soumen Sen, J.) (Smita Das De, J.)