PRADIP KUMAR LUNIA & ANR Vs. CBI
LAWS(CAL)-2017-8-87
HIGH COURT OF CALCUTTA
Decided on August 25,2017

Pradip Kumar Lunia And Anr Appellant
VERSUS
CBI Respondents

JUDGEMENT

Joymalya Bagchi, J. - (1.) The application being CRAN 1763 of 2017 has been filed under Section 5 of the Limitation Act for condonation of delay.
(2.) Having considered the averments made in the application being CRAN 1763 of 2017, delay in preferring the petition is condoned.
(3.) The application being CRAN 1763 of 2017 is allowed.;


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