Sk. Sonoar & Ors vs Sk. Sonu & Ors
2021 Latest Caselaw 3222 Cal

14.06.2021

RP

S.A.T. 3261 of 1996 (Via Video Conference) r

Sk. Sonoar & Ors.

Vs.

Sk. Sonu & Ors.

The second appeal tender is of year 1996.

Defect reported is that certified copy of decree of lower

appellate Court does not bear date of the judgment.

This defect need not stand in the way of the appeal

being moved since date of the decree can only be the

date of judgment as provided in Order XX Rule 7 of

the Code of Civil Procedure. None appears on behalf

of appellants.

Let notice be issued to the learned advocate

that the 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.)

(Saugata Bhattacharyya, J.)