Union Of India vs M/S. Mohanlal Roongta
2022 Latest Caselaw 1527 Cal/2

                          I. A. No. GA 1 of 2021
                            AP No. 374 of 2006
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION



                   Union of India, Rep. G.M. Eastern Railway
                                     Versus
                            M/s. Mohanlal Roongta




Before:
The Hon'ble Justice I. P. MUKERJI
Date: 29th April 2022

                                                                       Appearance:
                                                    Mrs. Aparna Banerjee, Advocate
                                                                  for the petitioner
                                                Mr. Nilendu Bhattacharya, Advocate
                                                        Ms. Sumita Shaw, Advocate
                                                                 for the respondent

The Court: Upon hearing learned counsel for the parties this

application is disposed of by granting leave to the petitioner/their

advocate-on-record to apply for drawing up and completion of the

judgment and order dated 28th February 2017 passed in the application

AP No. 374 of 2006 by 6th May 2022 and thereupon to obtain a certified

copy thereof.

It is made clear that for the purpose of limitation the time requisite

to obtain certified copy of the judgment and order under the Limitation

Act, 1963 would be from now till the certified copy is made available to

the applicant provided the requisition is put in by 6th May 2022.

(I. P. MUKERJI, J.)

R. Bose