Balai Chandra Ghosh vs Jamini Kanta Paul
2021 Latest Caselaw 3157 Cal

09.06.2021

RP

S.A.T. 1728 of 2000 (Via Video Conference) r

Balai Chandra Ghosh Vs.

Jamini Kanta Paul

The second appeal tender is of year 2000.

Three defects have been reported. Firstly, certified

copies of judgment and decree in original have not

been filed. Secondly, insufficient Court fees have

been paid. Thirdly, there is error in mentioning of

date of judgment and decree in the memo. None

appears on behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate for removing defect

and that the appeal will be listed in monthly list of

August, 2021. In event the defect is not removed, the

appeal is likely to be dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Abhijit Gangopadhyay, J.)