Smt. Jyostna Rani Dey Sarkar & Ors vs Sadananda Saha Gupta & Ors
2021 Latest Caselaw 3670 Cal

08.07.2021

PG

S.A.T. 1441 of 2001 (Via Video Conference) r

Smt. Jyostna Rani Dey Sarkar & Ors.

Vs.

Sadananda Saha Gupta & Ors.

The second appeal tender is of year 2001.

Three defects were noticed and reported. Firstly,

certified copies of judgment and decree of trial Court

were not filed. Preamble to the memo is bereft of

names of both learned Judges in the Courts below

and there is deficit Court fees of Rs. 41.25P. None

appears on behalf of appellants.

Let notice be issued to the 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.)