KESHAB SHAW Vs. KANCHANA MUKHOPADHYAY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal has been preferred on September 11, 2019, after a delay of about four months from the expiry of the statutory limitation period for filing the same.

(3.) CAN 5 of 2025, however, has been filed on April 30, 2025, that is, long after the filing of the appeal.