AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 158 wordsThe appeal suffers from a delay of 28 days for condonation of which IA No.01 of 2023 has been preferred.
Mr. A. Bhaumik, learned counsel and Mr. S. Dey, learned counsel represent the respondents No.2 and 3 and Mr. K. De, learned counsel represents the respondent No.1. It appears that the numbering of the respondents is incorrect. Learned counsel for the appellant is allowed to make necessary correction in the interlocutory application also in the memo of appeal.
Be that as it may, let notice be issued on the private respondent under registered post with A/D both in the interlocutory application as also in the memo of appeal for which requisites be filed within a week. Learned counsel for the appellant also undertakes to enclose the copy of the counter affidavits filed before the Writ Court at the time of service of notice and the court records as well within a week.
Notice is made returnable on 17.05.2023.