PRITI RANJAN SARKAR Vs. DISTRICT MAGISTRATE, NADIA & ORS
LAWS(CAL)-2019-2-47
HIGH COURT OF CALCUTTA
Decided on February 19,2019

Priti Ranjan Sarkar Appellant
VERSUS
District Magistrate, Nadia And Ors Respondents

JUDGEMENT

Biswanath Somadder, .J. - (1.) This matter appears as "To Be Mentioned" at the instance of the appellant.
(2.) None appears on behalf of the respondents when the matter is taken up for consideration even at the time of second call. In Re: CAN 7304 of 2018
(3.) This is an application under section 5 of the Limitation Act.;


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