Sahajadpur S.K.U.S. Limited & ... vs Nimai Sabal & Others
2023 Latest Caselaw 7123 Cal

13.10.2023
Item No.17.
Court No.6.
   AB

                                MAT 1969 of 2023
                                     With
                                IA CAN 1 of 2023
                                IA CAN 2 of 2023

                     Sahajadpur S.K.U.S. Limited & Others
                                      Vs
                            Nimai Sabal & Others


                    Mr. Milan Chandra Bhattacharya, Sr. Adv,
                    Ms. Sulagna Bhattacharya (Bagchi)
                                          ....for the Appellants.

                    Mr. Priyankar Saha,
                    Mr. Rudrajit Sarkar        .....for the State.

                    Mr. A. K. Das,
                    Mr. Kallol Kumar Maity ....for the Writ Petitioner
                                                /Respondent No.1.

This appeal has been presented against a

judgment and order dated August 3, 2022, whereby

the writ petition of the respondent no.1 herein was

allowed by quashing the disciplinary proceedings on

the ground of breach of the principles of natural

justice.

There is a delay of 426 days in presenting the

appeal as stated in paragraph 16 of the application for

condonation of delay.

In view of the substantial delay, learned

Advocate for the respondent no.1/writ petitioner says

that his client wishes to file an affidavit-in-opposition

as there is no sufficient explanation for the delay.

Let such opposition be filed within a week after

the puja vacation (23.11.2023). Reply thereto, if any,

be filed within a week thereafter (30.11.2023).

List the matter once again on 4.12.2023.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)