Tusumoni Majhi & Ors vs Rabi Majhi & Anr
2021 Latest Caselaw 3264 Cal

18.06.2021

ns Ct.04 S.A.T. No.2555 of 2001

Tusumoni Majhi & Ors.

Vs.

Rabi Majhi & Anr.

The second appeal tender is of year 2001.

Defects have been reported. They are that erroneous dates

of appellate decree and judgment of trial Court have been

furnished in the memo. The appeal is also delayed by two

days as reported on 11th June, 2001. None appears on

behalf of appellants.

Let notice be issued to the learned advocate

enclosing copy of this order for taking steps to remove the

defects as well as that the appeal will be listed in monthly

list of August, 2021. In event steps are not taken or

appellants continue to go unrepresented or either of the

above, the appeal is likely to be dismissed on adjourned

date or thereafter.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Biswajit Basu, J.)