SWAPAN KUMAR SAMANTA AND ANOTHER Vs. THE STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2012-1-573
HIGH COURT OF CALCUTTA
Decided on
January 30,2012
Swapan Kumar Samanta And Another
Appellant
VERSUS
The State Of West Bengal And Others
Respondents
JUDGEMENT
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(1.) The appeal is barred by time.
(2.) Causes being sufficient, delay is condoned and the appeal is taken on record.
(3.) The application for condonation of delay is, thus, disposed of without any order as to costs. In re.: 4801 of 2011 (Stay).;
(2.) Causes being sufficient, delay is condoned and the appeal is taken on record.
(3.) The application for condonation of delay is, thus, disposed of without any order as to costs. In re.: 4801 of 2011 (Stay).;
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