State Of West Bengal vs Dipak Kumar Mondal (Minor)
2021 Latest Caselaw 4213 Cal

                         (Through Video Conference)
11.08.2021
serial no. 47

 Dd                              SA 344 of 2008
                                     With
                IA No: CAN 1 of 2001 (Old No: CAN 8901 of 2001)
                                  (Not found)

                           State of West Bengal
                                    Vs.
                        Dipak Kumar Mondal (Minor)

                                      Sandip Ghosh,Adv.
                                     Partha Sarkar, Adv.
                                         ...for respondent

None appears on behalf of appellant. Same situation prevailed on 18th June, 2021 when following order was made:

"The second appeal tender is of year 2001. Defects regarding discrepancies in certified copies of judgment and decree of trial Court and lower appellate Court were removed. The certified copies were sent for correction and have since been received as per noting dated 8 th April, 2008 in order sheet. As such, the appeal is ready to be moved for admission. However, none appears on behalf of appellant.

Let notice enclosing copy of this order be issued to the learned advocate that this appeal will be listed in monthly list of August, 2021. 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 30th July, 2021 says the notice was served. Printed list has been published. We are convinced appellant has lost interest.

SA 344 of 2008 with IA no. CAN 1 of 2001 (Old no. CAN 8901 of 2001) (not found), if found pending, are dismissed.

(Arindam Sinha, J.)

(Saugata Bhattacharyya, J.)