Sekh Babu Maji & Ors vs Sk. Alauddin & Ors
2021 Latest Caselaw 3668 Cal

08.07.2021

ns Ct.04 S.A.T. No.769 of 2000

Sekh Babu Maji & ors.

Vs.

Sk. Alauddin & Ors.

Mr. Sabyasachi Mukhopadhyay .... for appellants.

The second appeal tender is of year 2000.

Three defects were noticed and reported. Two of them are

respectively errors in valuation statement furnished in

decree of appellate Court and omission to mention date of

judgment of trial Court in said decree. The third defect is

irrelevant mention of date of signing of trial Court decree.

The defects should not hold up moving of the appeal for

admission. Mr. Mukhopadhyay, learned advocate appears

on behalf of appellants and prays for adjournment.

List in month list of August, 2021.

It is made clear, in event appellants go

unrepresented on adjourned date or thereafter, the appeal

is likely to be dismissed.

(Arindam Sinha, J.)

(Biswajit Basu, J.)