Angura Mullick (Rehman) vs Masum Ali Mullick And Ors
2025 Latest Caselaw 1369 Cal/2

Calcutta High Court

Angura Mullick (Rehman) vs Masum Ali Mullick And Ors on 5 March, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee, Kausik Chanda

OD-1

                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE

                                RVWO/4/2023
                                     WITH
                                APD/227/2009
                              IA NO: GA/1/2023

                        ANGURA MULLICK (REHMAN)
                                  VS
                       MASUM ALI MULLICK AND ORS.

BEFORE :
THE HON'BLE JUSTICE ARIJIT BANERJEE
             And
THE HON'BLE JUSTICE KAUSIK CHANDA
Date : 5th March, 2025.
                                                                     Appearance :
                                                         Mr. Sounak Ghosh, Adv.
                                                               Md. Hossain, Adv.
                                                     Mr. Ashis Kumar Dutta, Adv.
                                                       ....for petitioner/appellant

                                                          Mr. Avijit Roy, Adv.
                                                        Mr. Indrajit Sen, Adv.
                                                          Mr. S. Medda, Adv.
                                           ...for respondent no.1/plaintiff no.2

Mr. Prabhat Kr. Srivastawa, Adv.

...for the defendant nos.1,3(a,b,c),4.

The Court : This is an application for condonation of delay of 851

days in filing the application for review of a Judgment and Order dated

February 28, 2020 whereby APD No. 227 of 2009 was disposed of by a Co-

ordinate Bench of which one of us (Kausik Chanda, J.) was a member.

Learned Advocate for the decree holder/respondent seeks leave to file

affidavit-in-opposition in view of the huge delay.

Affidavit-in-opposition be filed within two weeks from date; reply

thereto, if any, be filed within two weeks thereafter.

List the matter whenever this Bench is available after four weeks.

(ARIJIT BANERJEE, J.)

(KAUSIK CHANDA , J.)

S. A. AR(C R)