STATE OF WEST BENGAL Vs. SOMESUBHRA DE
LAWS(CAL)-2015-12-139
HIGH COURT OF CALCUTTA
Decided on December 03,2015

STATE OF WEST BENGAL Appellant
VERSUS
Somesubhra De Respondents

JUDGEMENT

- (1.) The application has been filed for condoning the delay of 438 days.
(2.) We are of the view that the delay ought to be condoned as we find that the reasons for the delay mentioned in the application are bona fide.
(3.) Accordingly the delay in preferring the appeal is condoned.;


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