Smt. Sagarika Das vs Sri Rama Prosad Sen & Anr
2021 Latest Caselaw 3234 Cal

16.06.2021

ns Ct.04 S.A.T. No. 243 of 1999

Smt. Sagarika Das.

Vs.

Sri Rama Prosad Sen & anr.

The second appeal tender is of year 1999. A

defect has been reported leading to consequent omission of

assessment of Court fees. The defect is that copies of

judgment and decree of trial Court had not been filed.

None appears on behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate that this appeal will be

listed in monthly list of August, 2021. If 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.)