Mussammat Sakina Bibi & Ors vs Golam Rasul Molla & Ors
2021 Latest Caselaw 3794 Cal

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33   14.07.2021                        SA 618 of 1984
AN   Ct. No. 04
                                      SAT 1863 of 2002
                           IA No.: CAN 1/2002 (Old No.: CAN 5263/2002)


                             Mussammat Sakina Bibi & ors.
                                            vs.

                                     Golam Rasul Molla & ors.



                           The second appeal tender is of year 2002.

                  Defects were reported on 25th May, 2006.               Firstly,

                  presentation was on delay of 293 days. Secondly, there is

                  error in description of appellants and respondents in

certified copy of decree of lower appellate Court. Thirdly,

date of decree furnished in certified copy of appellate

judgment differs. The third defect need not detain moving

of the appeal since rule 7 in order XX, Code of Civil

Procedure provides for date of decree, to be the date on

which judgment was pronounced. Though printed list

has been published, none appears on behalf of appellants.

It is expected steps will be taken to remove

above two defects, failing which put up for final order on

27th July, 2021.

Additional Stamp Reporter will further report.

(Arindam Sinha, J.)

(Biswajit Basu, J.)