Deep Narayan Mojumder vs Uco Bank & Ors
2022 Latest Caselaw 513 Cal

     04.
11.02.2022.
 Ct. No. 11.
     F.B.

                                    MAT 1277 of 2021


                                 (Via Video Conference)

                                Deep Narayan Mojumder
                                         -Vs.-
                                   UCO Bank & Ors.


                           Mr. Rananeesh Guha Thakurata,
                           Mr. Subhojit Ghosh,
                           Ms. Senjuti Sengupta
                                      ..... For the Appellant.



                      The matter appears under the heading "To Be

               Mentioned" today.


                      Mr. Guha Thakurata, Learned Counsel, appears

               for the appellant.


                      The attention of this Court is drawn to line 5 of

               paragraph 3 at page 2 of the previous order of this

               Court dated 3rd of February, 2022. It is submitted that

               the direction upon the respondent no. 2 to dispose of

the writ petition be substituted by the words

"respondent no. 2 shall dispose of the

representation........." in place and stead of the writ

petition.

Having regard to the complete contents of the

paragraph in issue wherein this Court has directed the

appellant to file a comprehensive representation before

the respondent no. 2, the correction sought for by the

appellant substituting the words "writ petition" with the

word 'representation' is fair and accurate.

Accordingly, let the words "writ petition" be

replaced by the word 'representation' in line 5

paragraph 3 at page 2 of the previous order of this

Court dated 3rd of February, 2022.

Next, the appellant complains of his inability to

file the certified copy of the impugned judgment within

a period of a week as granted by the order dated 3rd of

February, 2022.

Having considered the entire gamut of

circumstances, the period to file the certified copy of the

impugned Judgment stands extended by a further 10

days from this date.

In view of the above direction, the direction in

the order dated 3rd of February, 2022 to the effect that

the said order shall cease to be effective with immediate

effect in the event certified copy is not filed within a

week from the date of the order, i.e. 3rd of February,

2022, the time for the order to cease to be effective also

stands automatically extended for a further period of 10

days from this date.

Since the correction as directed above as well as

the time extended for filing certified copy fundamentally

prejudices none of the parties, the appellant shall

inform Learned Advocate for the respondents of this

order.

All parties to act in terms of the copy of the

order downloaded from the official website of this Court.

(Krishna Rao, J.) (Subrata Talukdar, J.)