Sri Narendranath Dutta & Ors vs Sri Jitendranath Dutta
2021 Latest Caselaw 3184 Cal

10.06.2021

PG

S.A.T. 2543 of 2001 With I.A. no. C.A.N. 1 of 2003 (Old CAN 9107 of 2003) (Not Found) with I.A. no. C.A.N. 2 of 2007 (Old CAN 3990 of 2007) (Not Found) (Via Video Conference) r

Sri Narendranath Dutta & Ors.

Vs.

Sri Jitendranath Dutta

The second appeal tender is of year 2001.

The outstanding defect is regarding date of decree

furnished in certified copy of decree of appellate Court

differing with date of its judgment. This defect need

not be an impediment for the appeal being moved as

Rule 7 in Order 20 of the Code of Civil Procedure

provides for the decree to bear the date on which the

judgment was pronounced. That the learned Judge

may have signed the decree later may have caused

the discrepancy. None appears on behalf of

appellants.

Let notice be issued to the learned advocate

that this appeal will be listed in monthly list of

August, 2021. In event appellants continue to go

unrepresented, the appeal is likely to be dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Abhijit Gangopadhyay, J.)