Sri Sudhir Mandal vs Sri Tapan Kumar Mahapatra & Ors
2021 Latest Caselaw 3201 Cal

11.06.2021

PG S.A.T. 2773 of 2001 (Via Video Conference) r

Sri Sudhir Mandal Vs.

Sri Tapan Kumar Mahapatra & Ors.

The second appeal tender is of year 2001.

Defect reported is that certified copies of judgment

and decree of trial Court had not been filed. As a

consequence, Court fees could not be ascertained.

None appears on behalf of appellant.

Let notice be issued to the learned advocate

for removal of defect and that this appeal will be listed

in monthly list of August, 2021. In event the defect is

not removed or appellant goes unrepresented or

either of the above, the appeal is likely to be

dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Abhijit Gangopadhyay, J.)