Phanigopal Poddar vs Union Of India & Anr
2021 Latest Caselaw 3619 Cal

06.07.2021

RP

S.A.T. 1641 of 2000 (Via Video Conference) r

Phanigopal Poddar Vs.

Union of India & Anr.

The second appeal tender is of year 2000. As

per report dated 13th September, 2006 there is defect

of omission to file certified copies of judgment and

decree of trial Court in original. None appears on

behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate for removing defect

and that the appeal will be listed in monthly list of

August, 2021. In event the defect is 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 defect or omission in regard thereto, as the

case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)