Malina Roy vs Ranjit Kumar Roy
2021 Latest Caselaw 3647 Cal

07.07.2021

ns Ct.04 S.A.T. No.735 of 2001

Malina Roy.

Vs.

Ranjit Kumar Roy.

The second appeal tender is of year 2001. As

per report dated 26th December, 2006, it is not in form on

certified copies of judgment and decree of trial Court not

having been filed. 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 the defect or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)