Santosh Mondal & Anr vs Dayal Chandra Debnath & Ors
2021 Latest Caselaw 3612 Cal

06.07.2021

RP

S.A.T. 1673 of 1990 (Via Video Conference) r

Santosh Mondal & Anr.

Vs.

Dayal Chandra Debnath & Ors.

The second appeal tender is of year 1990. It

is defective on certified copies of judgment and decree

of trial Court not having been filed. As a consequence

required verification of parties and valuation could

not be made. None appears on behalf of appellants.

Let notice enclosing copy of this order be

issued to the learned advocate (s). In event 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.)