Guru Charan Mahato vs The State Of West Bengal & Ors
2021 Latest Caselaw 3569 Cal

02.07.2021

ns Ct.04 S.A.T. No.1287 of 2001

Guru Charan Mahato.

Vs.

The State of West Bengal & Ors.

The second appeal tender is of year 2001. It

was reported on 20th April, 2001 that presentation of the

appeal was delayed by 16 days and certified copies of

judgment and decree of trial Court had not been filed.

None appears on behalf of appellant.

Let notice be issued to the learned advocate,

enclosing copy of this order, for taking steps to remove the

defects as well as that the appeal will be listed in monthly

list of August, 2021. In event steps are not taken or

appellant continues 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.)