TALAT SAHMID Vs. THE W.B.S.E. DISTRIBUTION CO. LTD. AND ORS.
LAWS(CAL)-2015-4-137
HIGH COURT OF CALCUTTA
Decided on
April 28,2015
Talat Sahmid
Appellant
VERSUS
The W.B.S.E. Distribution Co. Ltd. And Ors.
Respondents
JUDGEMENT
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(1.) Re.: C.A.N. 3790 of 2015 (Section 5).
The appeal is barred by six days.
(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.;
(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.;
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