Ranjit Mandal & Anr vs Smt. Sarala Mandal
2021 Latest Caselaw 3648 Cal

07.07.2021

ns Ct.04 S.A.T. No.1000 of 2001

Ranjit Mandal & anr.

Vs.

Smt. Sarala Mandal.

The second appeal tender is of year 2001.

Defect reported on 8th January, 2007 is that the appeal is

not in form. This is because certified copies of judgment

and decree of trial Court in original were not filed. None

appears on behalf of appellants.

Let notice be issued to the learned advocate

enclosing copy of this order. In event the defect is not

removed or 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.

Additional Stamp Reporter will report on

removal of the defect or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)