Sri Sagar Das & Ors vs Sri Hrishikesh Bhandari
2021 Latest Caselaw 3665 Cal

08.07.2021

ns Ct.04 S.A.T. No.1818 of 1998

Sri Sagar Das & Ors.

Vs.

Sri Hrishikesh Bhandari.

The second appeal tender is of year 1998.

Defects were pointed out on 14 th June, 2006. Firstly,

certified copies of judgment and decree of trial Court were

not filed. Secondly, date of judgment and decree of trial

Court mentioned in the memo is erroneous and thirdly, left

thumb impression (LTI) of appellant nos.3 to 8 in the

vakalatnama were not duly attested. None appears on

behalf of appellants.

Let notice be issued to Mr. Chapalesh

Bandyopadhyay, learned advocate enclosing copy of this

order. In event defects are 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 further report.

(Arindam Sinha, J.)

(Biswajit Basu, J.)