Citation : 2022 Latest Caselaw 8697 Cal
Judgement Date : 23 December, 2022
23.12.2022 Serial no.108-109
Aloke CRA 251 of 2021 with IA No. CRAN 1 of 2021 with CRA 684 of 2014
In the matter of : Sarajit Mallick & Anr.
... ... Appellants
Ms. Nasra Ali Rahman, Advocate ... ... For the Appellants
Learned Advocate appearing for the appellants submits that since there is a previous appeal being CRA 684 of 2014 pending, the appellants seek to withdraw the application for condonation of delay along with the application for admission of the appeal.
There is an appeal being CRA 684 of 2014 pending and directed against the same judgment and order in respect of which the appellants seek to prefer an appeal by way of CRA 251 of 2021.
In such circumstances, CRAN 1of 2021 along with CRA 251 of 2021 is disposed of as not pressed.
CRA 684 of 2014 is released from this list due to lack of determination.
(Debangsu Basak, J.)
(Md. Shabbar Rashidi, J.)
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