SANTANU MAITY Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2017-12-12
HIGH COURT OF CALCUTTA
Decided on December 06,2017

Santanu Maity Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) Can 9919 of 2017 is an application for condonation of 31 days' delay in presenting MAT 1467 of 2017, being a writ appeal.
(2.) On perusal of the pleadings, we are satisfied that cause shown for belated presentation of the appeal is sufficient and that the applicant's prayer for condonation of delay should be allowed.
(3.) Accordingly, the application for condonation of delay being CAN 9919 of 2017 stands allowed by condoning the delay in presentation of MAT 1467 of 2017.;


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