Sri Sasanka Sekhar Modak vs Sri Dharma Das Dhara
2021 Latest Caselaw 3220 Cal

14.06.2021

RP

S.A.T. 2616 of 1992 (Via Video Conference) r

Sri Sasanka Sekhar Modak Vs.

Sri Dharma Das Dhara

The second appeal tender is of year 1992.

Defect reported is omission to file certified copies of

judgment and decree of trial Court. None appears on

behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate for removing the

defects and that the appeal will be listed in monthly

list of August, 2021. In event the defects are not

removed or appellant continues to go unrepresented

or either of the above, the appeal is likely to be

dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Saugata Bhattacharyya, J.)