237 Gromax Feeds vs Rup State Of West Bengal & Anr
2023 Latest Caselaw 4424 Cal

08    20.07.
       2023                            CRMSPL 37 of 2023
 Ct
237                                    Gromax Feeds
                                           versus
rup                              State of West Bengal & Anr.


                    Mr. Satadru Lahiri,

Mr. Ashis Kr. Mukherjee, Mr. S Prasad .... For the petitioner.

Heard learned advocate appearing on behalf of the

appellant.

The issue in this appeal is in respect of admission of

document.

After hearing learned advocate on behalf of the appellant as

well as on careful perusal of the judgment, the prayer for Special

Leave to Appeal is allowed.

Thus, leave is granted to the petitioner to file appeal within

the statutory period.

Accordingly Special Leave Petition stands disposed of.

(Bibhas Ranjan De, J.)