Joydeb Kumar Roy vs The S.L.R.O
2021 Latest Caselaw 3641 Cal

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18   06.07.2021

SAT 2186 of 2001

IA NO: CAN 1 of 2001 (Old No.: CAN 6028 of 2001) (CAN not found)

Joydeb Kumar Roy vs.

The S.L.R.O., Khalisini, Bhadreswar

The second appeal tender is of year 2001. It

was reported on 14th January, 2006 that certified copies

of judgment and decree of trial court were not filed. It

appears from ordersheet that the learned advocate had

not yet filed requisition to obtain certified copies as on

19th February, 2008. None appears on behalf of

appellant.

Let notice be issued to the learned advocate

enclosing copy of this order. 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 defects or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)