Bsni Commercial Pvt. Ltd vs Santosh Prasad Gupta
2023 Latest Caselaw 2299 Cal

 D/L6                                 CRMSPL 14 of 2023
04.04.2023

With Bpg.

CRAN 1 of 2023

BSNI Commercial Pvt. Ltd.

Versus Santosh Prasad Gupta

Mr. Anuj Singh, Mr. Aman Agarwal, Ms. Trinisha De, Ms. Niharika Singh.

...for the applicant/petitioner.

In Re: CRAN 1 of 2023

Affidavit-of-service filed be kept with the record.

In spite of service, none appears on behalf of the opposite

party.

The reasons so assigned in the application under Section

5 of the Limitation Act are found to be just and sufficient. As such,

the prayer for condonation of delay in respect of 85 days, which

took place for filing an application for Special Leave to Appeal is

hereby condoned.

Thus, CRAN 1 of 2023 is allowed.

In Re: CRMSPL 14 of 2023

The subject matter of challenge relates to a judgment and

order of acquittal dated September 28, 2022 passed in connection

with Criminal Appeal No.99 of 2021 by the learned Additional

District and Sessions Judge, 1st Fast Track Court, Calcutta.

In view of the reasons so assigned, the applicant is

granted liberty to file the memorandum of appeal within a period of

30 days.

Accordingly, CRMSPL 14 of 2023 is allowed.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to the parties upon compliance of all requisite

formalities.

(Tirthankar Ghosh, J.)