STATE OF WEST BENGAL Vs. TULASI DEY

JUDGEMENT

(1.) Order of the learned Single Judge dtd. 14/8/2015 whereby WP 5549 (W) of 2015 has been allowed, is under challenge at the instance of the State.

(2.) The affidavit-of-service filed by the appellant is taken on record. In spite of service of notice, no one is present for the respondent.

(3.) Since there is a delay of 143 days in filing this appeal, hence, CAN 2974 of 2016 has been filed seeking condonation of delay.