MOHAN AGARWAL Vs. BIPLAB CHAKRABORTY

JUDGEMENT

(1.) The affidavit-in-opposition and affidavit-in-reply filed today in court are taken on record.

(2.) CAN 1 of 2025 is an application for condoning the delay of about 2222 days in preferring the appeal.

(3.) The appeal has been preferred against the dismissal of a suit, purportedly under Sec. 10 of the Code of Civil Procedure.