Smt. Sujata Ghosh vs Amalendu Kumar Saha
2022 Latest Caselaw 108 Cal

17.01.2022
  Ct. No.18
 Item No.32
      AJ.
                                S.A.T. 115 of 2020

                           I.A. No. CAN 1 of 2020
                                    CAN 2 of 2020
                                    CAN 3 of 2021 (not in file)

                            (Via Video Conference)

                             Smt. Sujata Ghosh
                                     -Vs-
                            Amalendu Kumar Saha


                     Mr. Shyamal Chakraborty,
                     Mr. Debojyoti Mondal.
                                   ...for the appellant.
                     Mr. Rajarshi Halder.
                                   ...for the respondent.

The appeal has been reported to be filed out

of time by the Stamp Reporter vide his report dated

October 14, 2020.

Mr. Chakraborty, learned advocate

appearing on behalf of the appellant submits, in

view of the judgment of the Hon'ble Supreme Court,

extending the period of limitation for the outbreak

of Covid-19 Pandemic, the appeal should be treated

to be filed within time.

To consider the aforesaid submission of Mr.

Chakraborty, a fresh report is called for from the

Stamp Reporter on the adjourned date.

Put up the applications in the list on

January 24, 2022 under the same heading.

(Biswajit Basu, J.)