Smt. Binapani Hota @ Dhar vs Sri Aswini Dhar
2021 Latest Caselaw 3644 Cal

07.07.2021

ns Ct.04 S.A.T. No.1032 of 2001 With I.A. No.C.A.N. 1 of 2001 (not found)

Smt. Binapani Hota @ Dhar.

Vs.

Sri Aswini Dhar.

The second appeal tender is of year 2001. It is

defective on two counts being delayed by 32 days and

certified copies of judgment and decree of trial Court, not

filed. None appears on behalf of appellant.

Let notice be issued to the learned advocate

enclosing copy of this order. In event steps are not taken

on the defects or appellant continues 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 the defect or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)