Sri Ajit Kumar Samanta & Ors vs State Of West Bengal & Anr
2021 Latest Caselaw 3615 Cal

06.07.2021

RP

S.A.T. 963 of 2000 + IA No.CAN 1 of 2000 (Old No.CAN 2232 of 2000) (application not found) (Via Video Conference) r

Sri Ajit Kumar Samanta & Ors.

Vs.

State of West Bengal & Anr.

The second appeal tender is of year 2000. It

is in order except that after judgment and decree was

passed by lower appellate Court, plaintiff/appellant

no.11 died. Further report is that legal

representatives of the deceased appellant are already

on record. As such, surviving plaintiffs/appellants

need to bring on record fact of death by way of

application, for striking out the name of deceased

appellant. None appears on behalf of

plaintiffs/appellants.

Let notice enclosing copy of this order be

issued to the learned advocate. 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.)