Naima Khatoon & Ors vs Md. Jamal & Ors
2021 Latest Caselaw 3669 Cal

08.07.2021

ns Ct.04 S.A.T. No.1488 of 1998

Naima Khatoon & Ors.

Vs.

Md. Jamal & Ors.

The second appeal tender is of year 1998. On

21st December, 1998 it was reported that appellant no.8

had not been mentioned as minor though such mention is

there in certified copy of decree of lower appellate Court.

The second defect is erroneous date mentioned in said

decree. The second defect need not detain moving of the

appeal for admission since rule 7 in order XX, Code of Civil

Procedure provides for date of decree to be the date when

judgment was pronounced. Order sheet has noting on 15 th

September, 2006 recording appearance of learned advocate

and direction upon him to take steps within two weeks

after long vacation. None appears on behalf of appellants.

Let notice be issued to the learned advocate

enclosing copy of this order. In event steps are not taken

to remove the defect 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.)