Sasanka Naskar & Ors vs Chandra Kana Das & Ors
2021 Latest Caselaw 3667 Cal

08.07.2021

PG

S.A.T. 1389 of 2001 (Via Video Conference) r

Sasanka Naskar & Ors.

Vs.

Chandra Kana Das & Ors.

The second appeal tender is of year 2001.

Defects have been noticed and reported. Certified

copies of judgment and decree of trial Court were not

filed. The other defects are defects in the memo,

which can be rectified in Court upon the learned

advocate obtaining leave to do so. 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, the appeal is likely to be dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Biswajit Basu, J.)