Biswanath Somadder, A.C.J. - (1.) In re: CAN 1370 of 2016 This is an application under section 5 of the Limitation Act.
(2.) Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the review-applicant to explain the delay in filing of the Memorandum of Review. As such, the delay is condoned. The application for condonation of delay, being CAN 1370 of 2016, is accordingly allowed. In re: RVW 24 of 2016 with CAN 1371 of 2016
(3.) The instant review arises out of an order dated 8th September, 2015, passed in MAT 970 of 2015 with CAN 6462 of 2015 (FMA 4729 of 2015) (Md. Nurul Kuddus vs. The University of Calcutta & Ors.), which reads as follows:- "The writ petitioner is the appellant before us. He is aggrieved because he did not according to him get the appropriate marks from the examiner. He had an option to apply for re-examination but he did not exercise the same. Now the time is over. The learned Trial Court on that basis dismissed the writ petition. We are unable to interfere with the order passed by the learned Trial Court. The appeal and the application are both dismissed. Parties shall, however, bear their own cost.";