Jaya Roy, J. - (1.) I.A. No. 4507 of 2010.
(2.) THE present L.P.A. is barred by time of 184 days. Heard learned Counsel for the Appellant on application for condonation of delay.
(3.) LEARNED Counsel for the Appellant submitted that the Appellant has challenged the order dated 12.05.2010 by preferring L.P.A. and submitted this L.P.A. before this Court on 12th July, 2010. However, there were some defects and therefore, as per Rules which were prevailing at that time, office after putting the marks on the defects returned the L.P.A. to the learned Counsel for the Appellant for representation before the Court after removal of defects.;