Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) Let a photocopy of the receipt, indicating payment of costs in terms of the judgment and order dated 16th February, 2017, be also taken on record.
(3.) On 16th February, 2017, this Bench had delivered a judgment on an application taken out by Messrs Serajuddin & Co. seeking recall of an order of dismissal of an appeal dated 21st June, 2001, upon condonation of delay in preferring the same after a period of more than 15 (fifteen) years. The matter was heard at length and the Court proceeded to answer a question as to whether the applicant, i.e., Messrs Serajuddin & Co., being a registered partnership firm, could be allowed benefit of section 5 of the Limitation Act on the basis of the cause shown in the application in the backdrop of the principles of law laid down by the Supreme Court in the judgments referred during the course of hearing. This Court for reasons stated in the judgment and order dated 16th February, 2017 proceeded to dismiss the application for recalling of the order dated 21st June, 2001, with costs assessed at 300 G.Ms., which was directed to be deposited with the State Legal Services Authority, West Bengal, for being earmarked for its utilization by the Mediation and Conciliation Committee of the High Court.;