Rana Mazumder vs Punjab National Bank (Formerly ...
2021 Latest Caselaw 180 Cal/2

                                 ORDER SHEET

                                APOT/1/2021
                                   With
                               WPO/379/2017
                        IA NO.GA/1/2021, GA/2/2021

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE

                          RANA MAZUMDER
                               Versus
          PUNJAB NATIONAL BANK (FORMERLY KNOWN AS UNITED
                      BANK OF INDIA) AND ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM SINHA
               And
  The Hon'ble JUSTICE SUVRA GHOSH
  Date : 22nd February, 2021
                                                                          Appearance:
                                                              Mr. Sudeep Sanyal, Adv.
                                                               Mr. Sukanta Das, Adv.
                                                        Mr. Arun Bandopadhyay, Adv.
                                                         Miss Lopamudra Moitra, Adv.
                                                                 Miss Tutun Das, Adv.
                                                                          for applicant
                                                              Mr. R.N.Majumdar, Adv.
                                                        Mr. Sourav Chakraborty, Adv.
                                                                      for respondents

The Court : The application is for condonation of delay in preferring the

appeal. Reported delay is 216 days.

Mr. Sanyal, learned advocate appears on behalf of applicant and points out,

impugned judgment is dated 13th May, 2020. This was when initial relaxation after

lock down on declaration of pandemic covid 19 had happened. His client has done

the best he could on obtaining change, for purpose of preferring appeal. The

causes shown be accepted. Mr. Majumdar, learned advocate appears on behalf of

respondent bank.

We have perused the application and accept the causes shown for being

prevented to prefer the appeal in time. The application (GA/1/2021) is allowed.

Notice of appeal is waived by Mr. Majumdar on behalf of the bank.

List the application and appeal on 22nd March, 2021 for both being heard on

paper disclosed in the stay application.

Affidavit of service filed be taken on record.

(ARINDAM SINHA, J.)

(SUVRA GHOSH, J.) sb.