NITA DEY CHANDRA Vs. STATE OF WEST BENGAL
LAWS(CAL)-2014-12-120
HIGH COURT OF CALCUTTA
Decided on December 04,2014

Nita Dey Chandra Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) The appeal is barred by time. Causes being sufficient, delay is condoned and the appeal is taken on record.
(2.) The application for condonation of delay is, thus, disposed of.
(3.) There will be no order as to costs. Heard learned Counsel for the appellant as well as the State respondents.;


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