BIPLAB KUMAR CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted to cure the defect as indicated by the Additional Stamp Reporter.

(2.) Let the affidavit-of-service filed in Court today be taken on record.

(3.) Having heard the learned advocate for the applicant/appellant and upon perusing the instant application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicant/appellant in order to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 2262 of 2019, is accordingly allowed.