Subrata Kumar Ghose vs Rites Limited And Another
2024 Latest Caselaw 3096 Cal/2

Calcutta High Court

Subrata Kumar Ghose vs Rites Limited And Another on 4 October, 2024

Author: Harish Tandon

Bench: Harish Tandon

    ORDER                                                           OD - 2
                   IN THE HIGH COURT AT CALCUTTA
                    CIVIL APPELLATE JURISDICTION
                            ORIGINAL SIDE



                             APDT/13/2023
                           IA NO: GA/1/2023
                                 WITH
                              CS/69/2017
                        SUBRATA KUMAR GHOSE
                                  VS.
                      RITES LIMITED AND ANOTHER


BEFORE:
THE HON'BLE JUSTICE HARISH TANDON
     AND
HON'BLE JUSTICE PARTHA SARATHI SEN
Date : 4th October 2024.
                                                                  APPEARANCE:
                                                        Mr. Arijit Basu, Advocate
                                                                  ... for appellant.
                                                       Mr. Aritra Basu, Advocate
                                                   Mr. Ritoban Sarkar, Advocate
                                                    Mr. Dwip Raj Basu, Advocate
                                                 Mr. Soumyajit Mondal, Advocate
                                                         ... for respondent No.1.

The Court:- This is a composite application taken out by the appellant

seeking condonation of delay in preferring the appeal along with stay of

operation of the judgment and decree dated 25th January 2023 passed in

CS/69/2017.

After perusing the averments made in the instant application so far as

it relates to condonation of delay, we find that the appellant was prevented

by sufficient cause in not presenting the appeal within the period of

limitation provided therefor. The delay in filing the appeal is hereby

condoned.

There shall be order in terms of prayer (a) of the application. The

appeal is admitted.

The appellant is directed to prepare and file informal paper books

within four weeks from the reopening of this Court following the Puja

vacation, upon serving copy thereof on the respondents.

Liberty to mention.

(HARISH TANDON, J.)

(PARTHA SARATHI SEN, J.) S. Kumar