Ashok Kumar Samanta vs Sri Amarnath Dutta
2021 Latest Caselaw 3538 Cal

01.07.2021

ns Ct.04 S.A.T. No.504 of 2001

Ashok Kumar Samanta.

Vs.

Sri Amarnath Dutta.

The second appeal tender is of year 2001. On

2nd March, 2010 coordinate Bench had said as follows:-

"None appears when the matter is called on.

Unless the defects, as pointed out by the office on June 9, 2009, are removed by four weeks, the appeal shall stand dismissed."

Therein referred office order dated 9 th June, 2009 is

reproduced below:-

"Ld. Advocate for the appellant has not taken steps by filing the certified copy of decree of the appellate court and certified copy of the Judgment and decree of the trial court in original within time in compliance with the order dated 18.5.07. Put up as directed."

The appeal has been listed. None appears on

behalf of appellant. There is also no endorsement that

defects have been removed and the appeal is in order.

Having perused entire order sheet, we are

convinced appellant has lost interest. The appeal is

dismissed.

(Arindam Sinha, J.)

(Biswajit Basu, J.)