Sri Jayanta Chowdhury vs Smt. Tumpa Chowdhury (Sarkar)
2021 Latest Caselaw 1330 Cal

10.02.2021
Item No. 22
Ct. No. 04
PG




                                 F.A.T. 38 of 2018

                          Sri Jayanta Chowdhury
                                     Vs.
                        Smt. Tumpa Chowdhury (Sarkar)



              Mr. Srijib Chakraborty
              Mr. Debabrata Ray.........for appellant


                       Two technical defects have been reported.

              The first defect can be removed by learned advocate

              for appellant. The second defect is that certified copy

              of decree is bereft of date.

                       The second defect need not detain us since

              rule 7 in order 20, Code of Civil Procedure, 1908

              provides that the decree shall bear date, the day on

              which judgment was pronounced. Date of judgment is

              available in the certified copy of it, being 18 th

              November, 2017.

                       Mr. Chakraborty learned advocate appears

              on behalf of appellant/husband. He submits, his

              client will put in cost for special messenger to serve

              notice of appeal. Let notice of appeal be served on

              respondent through special messenger, cost to be put

in by tomorrow.

The file be sent down for purpose of issuance

of the notice and removal of defects.

List on 23rd February, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)