Sri Jadu Soren & Ors vs Sri Biru Soren & Ors
2021 Latest Caselaw 3571 Cal

02.07.2021

PG S.A.T. 1349 of 2001 (Via Video Conference) r

Sri Jadu Soren & Ors.

Vs.

Sri Biru Soren & Ors.

The second appeal tender is of year 2001.

Additional Stamp Reporter reported on 22 nd December,

2006 that certified copies of judgment and decree of trial

Court had not been filed. There is noting in order sheet

made on 2nd March, 2007 that learned advocate for

appellants had appeared and direction was made for steps

to be taken as per report. None appears on behalf of

appellants.

Let notice be issued to the learned advocate

enclosing copy of this order. Appellants must take steps to

remove the defect. If the defect is not removed or

appellants continue to go unrepresented on adjourned

date or thereafter or either of the above, the appeal is likely

to be dismissed.

List in monthly list of August, 2021.

Additional Stamp Reporter will report on removal

of defect or omission in regard thereto, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)