Mahaveer Prasad Ramlal Teli vs Union Of India & Ors
2025 Latest Caselaw 1397 Cal/2

Calcutta High Court

Mahaveer Prasad Ramlal Teli vs Union Of India & Ors on 7 March, 2025

Author: T.S. Sivagnanam

Bench: T.S. Sivagnanam

                                          1

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

                               APOT/272/2024
                              IA NO: GA/1/2024
                         MAHAVEER PRASAD RAMLAL TELI
                                      VS
                            UNION OF INDIA & ORS.

BEFORE :
THE HON'BLE THE CHIEF JUSTICE T.S. SIVAGNANAM
            And
THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)
Date : 7th March, 2025
                                                                     Appearance :
                                                       Ms. Srijani Mukherjee, Adv.
                                                                    ...for appellant
                                                 Mr. Smarajit Roychowdhury, Adv.
                                                           Ms. Smita Das De, Adv.
                                                                         ...for UOI
                                                             Mr. Kaushik De, Adv.
                                                          Mr. Tapan Bhanja, Adv.
                                                      ...for respondent nos.2,3&4

The Court : This appeal filed by the appellant is directed against the

judgment and order passed in WPO 112 of 2024.

We have heard learned Advocates for the respective parties.

There is a delay of 82 days in preferring the instant appeal. As the delay

in preferring the instant appeal has been properly explained, the delay is

condoned.

List the appeal after three weeks for admission.

(T.S. SIVAGNANAM, C.J.)

(CHAITALI CHATTERJEE (DAS), J.) SN/SM.

AR(CR)