Mangal Chand Maji vs The State Of West Bengal & Ors
2023 Latest Caselaw 4869 Cal

     12.
08-08-2023
  debajyoti
(Ct. no.06)
                                  MAT 2006 of 2022
                                          +
                                  IA NO:CAN/1/2023
                                         +
                                    CAN/2/2023
                               Mangal Chand Maji
                                        Vs.
                          The State of West Bengal & Ors.

                Mr. S. P. Pahari,
                Mr. Tapan Kumar Mahapatra
                                       ... For the Appellant.
                Mr. Srijan Nayak,
                Ms. Rituparna Maitra,
                Mr. Biplab Das
                                       ... For Respondent No.2.

Mr. Prasenjit Debnath, Mr. Ritwik Pattanayak ... For Respondent Nos.3-6. Mr. Saptarshi Kumar Mal ... For the Private Respondents.

Re : CAN 1 of 2023

This is an application for condonation of delay of 71 days, as noted by the Additional Stamp Reporter, in filing the appeal. Causes shown being sufficient, the delay is condoned.

The application being CAN 1 of 2023 is, thus, allowed.

Written notes of argument filed on behalf of the appellant, the respondent bank and the private respondents be kept with the records.

Hearing is concluded. Judgment is reserved.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)