Dr. Nirmal Kumar Banerjee vs Sri Gunari Singh
2021 Latest Caselaw 3642 Cal

07.07.2021

ns Ct.04 S.A.T. No.862 of 2001

Dr. Nirmal Kumar Banerjee.

Vs.

Sri Gunari Singh.

The second appeal tender is of year 2001.

Defects were reported on 1st November, 2007. Certified

copy of decree of appellate Court and certified copies of

judgment and decree of trial Court were not filed. There

are omissions in the memo regarding particulars. None

appears on behalf of appellant.

We have perused the grounds. We find

appellant's suit T.S. 282 of 1992 was dismissed and

certified copy of the decree filed in this appeal. The

preamble says the appeal is only from title appeal arising

out of the landlord's suit T.S. 291 of 1993.

Let notice be issued to the learned advocate

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

(Arindam Sinha, J.)

(Biswajit Basu, J.)