Bimala Kanta Sen vs State Of West Bengal & Anr
2021 Latest Caselaw 4093 Cal

05.08.2021

an Ct.04 S.A.T. No. 2808 of 2001

Bimala Kanta Sen Vs.

State of West Bengal & anr.

None appears on behalf of appellant. Same

situation prevailed on 22nd June, 2021 when following

order was made:

"The second appeal tender is of year 2001. Defect reported is that there is additional information furnished in the memo regarding date of signing of decrees of the Courts below. That information is wholly unnecessary since rule 7 order 20, Civil Procedure Code provides for date of decree to bear date of the day, on which the judgment was pronounced. As such, we do not see the defect standing in the way of the appeal being moved for admission. However, none appears on behalf of appellant.

Let notice enclosing copy of this order be issued to the learned advocate. In event appellant continues to go unrepresented on adjourned date, the appeal is likely to be dismissed.

List in monthly list of August, 2021."

Noting dated 19th July, 2021 says notice was

issued. Printed list has also been published. We are

convinced appellant has lost interest.

SAT 2808 of 2001 is dismissed.

(Arindam Sinha, J.)

(Saugata Bhattacharyya, J.)