Everest Infra Energy Limited vs Transmission (India) Engineers ...
2022 Latest Caselaw 2374 Cal/2

OD-6
                                 ORDER SHEET

                               IA No. GA/1/2022
                                       In
                                RVWO/20/2022

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                    EVEREST INFRA ENERGY LIMITED
                                  -VS-
                TRANSMISSION (INDIA) ENGINEERS AND ANR.



BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : September 8, 2022.

                                                                         Appearance:
                                                        Mr. Shuvasish Sengupta, Adv.
                                                          Mr. Soumyajit Mishra, Adv.
                                                         Mr. Ritesh Kr. Ganguly, Adv.
                                                                   ...for the petitioner

                                                              Mr. Sakya Sen, Sr. Adv.
                                                          Mr. Sukrit Mukherjee, Adv.
                                                         Mr. Anirban Pramanick, Adv.
                                                             Ms. Ahana Rakshit, Adv.
                                                             Ms. Subhasree Das, Adv.
                                                            Mr. Rajarshi Kundu, Adv.
                                                           Mr. Punarbasu Nath, Adv.
                                                               ... for the respondents

The Court : After hearing learned counsel, it appears that there is a

delay of 51 days in filing the application for review of a Judgment passed by this

Court on 5th March, 2021. The petitioner seeks to be protected under the order

of the Supreme Court in Suo Motu Writ Petition by which all period of

limitations were extended.

Learned counsel appearing for the respondents takes a point that the

petitioner approached this Court during the period of Covid-19 and hence,

cannot take refuge under the order of the Supreme Court.

Being satisfied on the sufficiency of the grounds shown, GA/1/2022 is

allowed but on costs.

The petitioner shall pay Rs. 25000/- to Bharat Sevashram Sangha,

Kolkata within a period of a fortnight from date.

(MOUSHUMI BHATTACHARYA, J.)

RS