Citation : 2023 Latest Caselaw 1191 Cal
Judgement Date : 13 February, 2023
13.2.2023 ct.33, sl no.10 sk C.R.R. 676 of 2004 In the matter of : Md. Ebrar
The appeal being No. CRA 676 of 2004 was filed
on 12.10.2004 against the judgment and order passed
by the concerned court. On 8.6.2004 the appeal was
not supported by any application under Section 5 of the
Limitation Act for condonation of delay.
Under such circumstances, the instant appeal is
not admitted without steps being taken for filing an
application under Section 5 of the Limitation Act till
date.
Accordingly, the CRA 676 of 2004 is disposed of.
Let a copy of this order be sent to the trial
court for information and necessary action.
(Ananya Bandyopadhyay, J.)
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