Rupali Ghosh vs Unknown
2023 Latest Caselaw 5641 Cal

28.08.2023
Item No.    4
Ct. No. 5
CHC




                                     C.R.A.227 of 2011
                         IA NO: CRAN/1/2011(Old No: CRAN/865/2011)


                        In the matter of: Rupali Ghosh
                                                                  ...... appellant



                        Mr. Apalak Basu
                                          ....for the appellant


                        Appellant seeks to prefer an appeal against a judgment of

                acquittal.

                        There is an application for condonation of delay of 70

                days in preferring the appeal.

                        The proceeding are pending for a considerable period of

                time.

                        It would be appropriate to direct the appellant to serve a

                copy of the application for condonation of delay along with other

                cause papers of the proceeding upon the respondents and file

affidavit-of-service to such effect on the next date.

List the proceeding on September 6, 2023.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)