The Collector vs Sri Ananga Mohan Ray
2021 Latest Caselaw 3161 Cal

09.06.2021

PG

S.A.T. 2077 of 2000 (Via Video Conference) r

State of West Bengal represented by the Collector, Burdwan & Anr.

Vs.

Sri Ananga Mohan Ray

The second appeal tender is of year 2000.

Appellants are the State. There is outstanding the

defect of copy of judgment and decree of lower

appellate Court bearing discrepancy in particulars of

dates regarding requisition therefor. Apart, it appears

an application under Order 27 Rule 8, Code of Civil

Procedure has been filed with the memo. None

appears on behalf of appellants.

Let copy of this order be served on office of

Government Pleader for representing to Court on

adjourned date, maintainability of the application

upon having removed the defect in the meantime.

In event either or both of the above are not

complied, the appeal is likely to be dismissed on

adjourned date.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Abhijit Gangopadhyay, J.)