Rasul Sheikh Alias Rochhul Sk vs State Of West Bengal & Ors
2021 Latest Caselaw 3236 Cal

16.06.2021
    1
 ns Ct.04
                                     S.A.T. No. 23 of 1999

                               Rasul Sheikh alias Rochhul Sk.
                                            Vs.
                                State of West Bengal & ors.

                              The second appeal tender is of year 1999.

             Defects have been reported.          Firstly, certified copies of

             judgment and decree of trial Court were not filed.

             Secondly, respondent nos.2 to 5 named in the memo do not

find place in certified copy of decree of lower appellate

Court. The third defect need not detain moving of the

appeal since the date of decree has to be the date of

judgment pronounced as provided in order XX rule 7 in

Code of Civil Procedure, 1908.

None appears on behalf of appellant. That is

understandable because perusal of the file reveals that

engaged learned advocate of appellant had since been

elevated to the Bench. In the circumstances, let

administrative notice be issued to appellant for making

alternative arrangement, thereafter taking steps to remove

the defects and to be represented on adjourned date. It is

made clear that in event of either of the above not complied

with, the appeal is likely to be dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Biswajit Basu, J.)