Gour Chandra Sardar vs Smt. Parbati Sardar
2021 Latest Caselaw 3573 Cal

02.07.2021

PG

S.A.T. 1541 of 2001 with I.A. no. CAN 1 of 2001 (Old CAN 7169 of 2001)(not found) (Via Video Conference) r

Gour Chandra Sardar Vs.

Smt. Parbati Sardar

The second appeal tender is of year 2001.

Several defects were reported on 14th December,

2006. Copies of judgment and decree of trial Court

had not been filed leading to inability of verifying

sufficiency of Court fee paid. There is error in

mentioning the year in the memo. Lastly, date of

decree of lower appellate Court differs from the

judgment. The last defect need not detain moving of

the appeal since rule 7 in Order XX, Code of Civil

Procedure provides for a date of decree to be same as

that when the judgment was pronounced. None

appears on behalf of appellant.

Let notice be issued to the learned advocate

enclosing copy of this order. Appellant must take

steps to remove the defects. If the defects are not

removed or appellant continues 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 defects or omission in regard thereto, as

the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)