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Judgment
4 paragraphs · 104 words
Biswanath Somadder, CJ
Having heard the learned advocates for the parties and upon perusing the instant application seeking condonation of delay in filing the appeal, we are of the view that the instant matter can be taken up for consideration after service of notice upon the private respondent no.4.
Let this matter stand adjourned till one week after winter vacation so that in the meanwhile service is duly effected upon the private respondent no.4 by the learned Advocate-on-Record of the applicant.
An affidavit of service, indicating service as directed herein, shall be filed on behalf of the applicant on or before the next date.