Krishna Pada Roy vs State Of West Bengal & Anr
2021 Latest Caselaw 3748 Cal

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20   13.07.2021

SA 618 of 1984

SAT 2226 of 2002

Krishna Pada Roy vs.

State of West Bengal & anr.

Mr. Debabrata Ray ... for appellant

The second appeal tender is of year 2002.

Defect reported on 5th September, 2011 is that certified

copies of judgment and decree of trial Court had not been

filed leading to inability of verification of parties and

valuation. Mr. Ray, learned advocate appears on behalf of

appellant and prays for adjournment.

It is expected the defect will be removed by 27 th

July, 2021, failing which put up for final order on 29 th

July, 2021.

Additional Stamp Reporter will further report.

(Arindam Sinha, J.)

(Biswajit Basu, J.)