SALKIA SABUJ SANGHA Vs. SUSHILA DEVI BAJAJ
LAWS(CAL)-2019-4-121
HIGH COURT OF CALCUTTA
Decided on April 22,2019

Salkia Sabuj Sangha Appellant
VERSUS
Sushila Devi Bajaj Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.)Having heard the learned advocates for the parties and upon perusing the instant application and taking into consideration the facts and circumstances of the instant case, we grant leave to the applicant to prefer an appeal against the orders dated 15th December, 2017 and 12th February, 2018, passed by a learned Single Judge in WP 2624 (W) of 2017 (Smt. Sushila Devi Bajaj vs. Howrah Municipal Corporation & Ors.).
The application is accordingly allowed.

In re: CAN 2519 of 2018

(2.)This is an application under section 5 of the Limitation Act.
(3.)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 applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 2519 of 2018, is accordingly allowed.
In re: MAT 379 of 2018

with

CAN 2520 of 2018 and CAN 8010 of 2018



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