Swapan Kumar Mondal vs Ashi Ranjan Parukh
2021 Latest Caselaw 3795 Cal

14.07.2021

PG S.A. 257 of 2014 (S.A.T. 391 of 2013) with I.A. no. CAN 1 of 2013 (Old CAN 8613 of 2013) (Via Video Conference) r

Swapan Kumar Mondal Vs.

Ashi Ranjan Parukh Mr. Shibaji Kr. Das..........for appellant

The second appeal tender is of year 2013.

Defect reported on 21st August, 2013 is that certified

copies of judgment and decree of the trial Court were

not filed. Mr. Das, learned advocate appears on behalf

of appellant and prays for adjournment.

Not only has the defect not been removed but

order sheet reveals several adjournments granted at

instance of coordinate Bench, when appellant went

unrepresented. The appeal was dismissed on 31 st

October, 2014 and restored thereafter on 22 nd

December, 2016. Court has been lenient towards

appellant.

Peremptory adjournment is granted.

Failing removal of the defect, put up for final

order on 26th July, 2021.

Additional Stamp Reporter will further

report.

(Arindam Sinha, J.)

(Biswajit Basu, J.)