Citation : 2021 Latest Caselaw 4214 Cal
Judgement Date : 11 August, 2021
11.08.2021
PG
S.A.T. 3305 of 2000 With I.A. no. CAN 1 of 2000 (Old CAN 8316 of 2000) (not found) With I.A. no. CAN 2 of 2005 (Old CAN 2239 of 2005) (Via Video Conference) r
Smt. Nihar Bera & Ors.
Vs.
Sachin Sekhar Das None appears on behalf of appellants. Same
situation prevailed on 25th June, 2021, when
following order was made:
"The second appeal tender is of year 2000. There is a minor defect reported of mention of date of signing of appellate decree in the memo. The date of decree is to be the same as the date when judgment was pronounced as is provided in rule 7 order 20, Code of Civil Procedure. As such the defect need not detain moving of the appeal for admission. However, none appears on behalf of appellants.
Let notice be issued to the learned advocate, enclosing copy of this order, that the appeal will be listed in monthly list of August, 2021. In event appellants continue to go unrepresented, the appeal is likely to be dismissed on adjourned date or thereafter.
List in monthly list of August, 2021."
Noting dated 29th July, 2021 says notice was
issued. Printed list has been published. As such, we
are convinced appellants have lost interest.
S.A.T. 3305 of 2000 with I.A. no. CAN 1 of
2000 (Old CAN 8316 of 2000) (not found), if pending
and I.A. no. CAN 2 of 2005 (Old CAN 2239 of 2005)
are dismissed.
(Arindam Sinha, J.)
(Saugata Bhattacharyya, J.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!