Mati Ranjan Chakraborty & Anr vs Sasanka Chakraborty & Anr
2021 Latest Caselaw 3617 Cal

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10   06.07.2021

SAT 2574 of 2000

Mati Ranjan Chakraborty & anr.

vs.

Sasanka Chakraborty & anr.

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 appellants.

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 appellants

continue 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.)