CHAPALA BRICK INDUSTRY Vs. TAPAN KUMAR BHOWMIK

JUDGEMENT

(1.) Heard Mr. D.K. Biswas, learned counsel appearing for the applicants as well as Mr. S. Deb, learned senior counsel assisted by Mr. B. Debnath, learned counsel appearing for the respondent No.1.

(2.) Notice has been served on the respondents as it appears from the Registry?s note dated 23.02.2018.

(3.) This is a petition under Order XLI Rule 3A of the CPC for condoning the delay of 377 days in presenting the appeal. According to the report of the Stamp Reporter, delay is of 377 days [but it has been wrongly shown in the cause title as delay of 335 days]. The said delay is created a statutory bar in preferring the appeal from the judgment and decree respectively dated 29.09.2016 and 06.10.2016 delivered in M.S. 07 of 2015 by the Civil Judge (Senior Division), Dharma--nagar, North Tripura.