Sri Ram Bali Harijan vs Sri Manindra Nath Swarnakar
2021 Latest Caselaw 3610 Cal

06.07.2021
Item No. 02
Ct. No. 04
RP


                                S.A.T. 1284 of 1998
                               (Via Video Conference)
                                          r




                               Sri Ram Bali Harijan
                                         Vs.
                           Sri Manindra Nath Swarnakar




                         The second appeal tender is of year 1998.

              Report dated 19th June, 2006 mentions several

              defects.    There are discrepancies in description of

              appellant and respondent as well as in regard to their

postal addresses, appearing on comparison of the

memo with the decree of lower appellate Court. The

vokalatnama has not been duly accepted by the

learned advocate. The date of decree of lower

appellate Court as in the certified copy differs with

that of the judgment. The last defect need not detain

moving of the appeal since rule 7 in order XX of Code

of Civil Procedure, 1908 provides for date of decree to

be the date when judgment was pronounced. None

appears on behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate. In event 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.)