Karmu Majhi vs Arabinda Singha Mahapatra
2021 Latest Caselaw 3232 Cal

16.06.2021

RP

S.A.T. 486 of 1999

(Via Video Conference) r

Karmu Majhi Vs.

Arabinda Singha Mahapatra

The second appeal tender is of year 1999.

Defects reported are omissions in memo to state date

of judgment and decree of trial Court, discrepancy in

particulars of suit number and the vokalatnama not

duly filled in. Furthermore, there is error in

classification as given in the memo. 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.)

(Biswajit Basu, J.)