Dwarik Mahato & Ors vs Shiba Mahato & Ors
2021 Latest Caselaw 3645 Cal

07.07.2021

ns Ct.04 S.A.T. No.97 of 2001

Dwarik Mahato & Ors.

Vs.

Shiba Mahato & Ors.

The second appeal tender is of year 2001.

Reported defect is difference in date of appellate decree

from the judgment as appearing in the certified copies.

This defect need not detain moving of the appeal for

admission since rule 7 in order 20, Code of Civil Procedure

provides for date of decree to be the date when judgment

was pronounced. However, none appears on behalf of

appellants.

Let notice be issued to the learned advocate

enclosing copy of this order. In event appellants continue

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.

(Arindam Sinha, J.)

(Biswajit Basu, J.)