UTPAL SAHA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The application has been filed under Sec. 5 of the Limitation Act for condonation of delay.

(2.) Having considered the averments made in the application for condonation of delay and being satisfied with the explanation given, we are inclined to condone the delay in preferring the appeal.

(3.) The application being CAN 1 of 2024 is allowed.