WINMAXX MANAGEMENT SERVICES PVT LTD Vs. UCO BANK

JUDGEMENT

(1.) BY this application filed under Section 5 of the Limitation Act, 1963, the petitioner herein sought for condonation of delay of 379 days in preferring Writ Appeal No.50/2012 challenging the judgment and order (oral) dated 14.06.2011 passed by the Single Bench of this court in W.P.(C) No.125/2011.

(2.) HEARD learned senior counsel Mr. A.K. Bhowmik, assisted by learned counsel Mr. R. Datta for the petitioner and learned counsel Mr. Sekhar Datta for the respondents (opposite parties).

(3.) THE case of the petitioner in short is that the petitioner, a registered company having their Head Office at Kolkata, represented by one of the Directors of the Company namely, Mr. Suresh Kushwaha, filed a writ petition being W.P.(C) No.125/2011 before this Court and the Single Bench by judgment and order dated 14.06.2011 disposed the writ petition holding that the writ petition was not maintainable since it was with disputing facts and further holding that dismissal of writ petition will not be a bar for the writ petitioner in approaching the Civil Court for their grievance.