Smt. Minati Koley & Ors vs Sri Basanta Ram
2021 Latest Caselaw 3536 Cal

01.07.2021

ns Ct.04 S.A.T. No.807 of 2001

Smt. Minati Koley & Ors.

Vs.

Sri Basanta Ram.

The second appeal tender is of year 2001.

There are errors of description by commission and

omission, in the memo. Furthermore, there is error in

certified copy of decree of trial Court as bearing erroneous

date of the judgment. None appears on behalf of appellants.

Let notice be issued to the learned advocate,

enclosing copy of this order. In event steps are not taken

or appellants continue to go unrepresented or either of the

above, the appeal is likely to be dismissed on adjourned

date or thereafter.

List in monthly list of August, 2021.

Additional Stamp Reporter will report on

removal of the defect or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)