- (1.) None appears on behalf of the appellant when the matter is called.
(2.) The learned Advocate for the respondent Nos. 4 & 5 submits that she mentioned the matter and wanted to give notice to the learned Advocate for the appellant, but he refused to accept such notice. As a last chance, let the matter appear on next Monday (8.2.2010). If none appears on behalf of the appellant on that day, the matter will be dismissed for default. Let this order be communicated to the learned Advocate for the appellant. M.A.T. No. 556 of 2009 Bhaskar Bhattacharya, Prasenjit Mandal Dibyendu Ghosh vs. State of West Bengal & Ors February 10, 2010 Moloy Roy for the appellant; Bikash Kr. Chattopadhyay, Ramendra Nath Biswas for the respondent No. 3; Narayan Chandra Mondal, Anita Khattri for the respondent Nos. 4 & 5. In Re : C A.N. No. 8251 of 2009
(3.) After hearing the learned Counsels for the parties and after going through the explanation given in this application, we are satisfied that sufficient cause has been made out in not preferring the appeal within the period of limitation. We, therefore, condone the delay of four days preferring the appeal.;