Sri Nisir Kar Chowdhury & Anr vs Sri Rabin Dey & Ors
2021 Latest Caselaw 4336 Cal

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60   19.08.2021

FMA 1019 of 2018

FMAT 870 of 2017

Sri Nisir Kar Chowdhury & anr.

vs.

Sri Rabin Dey & ors.

None appears on behalf of appellants. On 25 th

June, 2021 following order was made:

"The first miscellaneous appeal tender is of year 2017. It has been listed to be moved for admission. Mr. Chowdhury, learned advocate appears on behalf of ap- pellants, who are the grand parents having had prayed for appointment of guardian of their grand daughter. They are aggrieved by judgment dated 17th May, 2017 by which their petition was dismissed. He prays for adjournment.

List in monthly list of August, 2021.

It is made clear that in event appel- lants continue to go unrepresented on ad- journed date or thereafter, the appeal is likely to be dismissed."

The contingency has happened.

FMA 1019 of 2018 is dismissed.

(Arindam Sinha, J.)

(Saugata Bhattacharyya, J.)