Amarendra Nath Das vs Dwijendra Nath Das
2021 Latest Caselaw 3611 Cal

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09   06.07.2021

SAT 2337 of 2000

Amarendra Nath Das vs.

Dwijendra Nath Das

The second appeal tender is of year 2000.

Reported defect is that certified copies of judgment and

decree of trial court have not been filed. As such names

of parties and valuation could not be verified. None

appears on behalf of appellant.

Let notice be issued to the learned advocate

enclosing copy of this order. In event the defects are not

removed by adjourned date or thereafter, or appellant

continues to go unrepresented 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, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)