Citation : 2021 Latest Caselaw 3186 Cal
Judgement Date : 10 June, 2021
10.06.2021
ns Ct.04 S.A.T. No. 2365 of 1992
State of West Bengal.
Vs.
Jalauddin & Anr.
The second appeal tender is of year 1992.
Defect reported is that certified copies of judgment and
decree of trial Court were not filed. None appears on behalf
of appellant.
Let notice enclosing copy of this order be
issued to the learned advocate for removing defects and
that the appeal will be listed in monthly list of August,
2021. In event the defects are not removed, the appeal is
likely to be dismissed.
List in monthly list of August, 2021.
(Arindam Sinha, J.)
(Abhijit Gangopadhyay, J.)
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