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State Of West Bengal vs Dipak Kumar Mondal (Minor)
2021 Latest Caselaw 3265 Cal

Citation : 2021 Latest Caselaw 3265 Cal
Judgement Date : 18 June, 2021

Calcutta High Court (Appellete Side)
State Of West Bengal vs Dipak Kumar Mondal (Minor) on 18 June, 2021

18.06.2021

PG S.A. 344 of 2008 (S.A.T. 681 of 2001) with I.A. no. CAN 1 of 2001 (Old CAN 8901 of 2001) (Not Found) (Via Video Conference) r

State of West Bengal Vs.

Dipak Kumar Mondal (minor) Represented by his natural guardian/ father Sri Bhaktidhar Mondal

The second appeal tender is of year 2001.

Defects regarding discrepancies in certified copies of

judgment and decree of trial Court and lower

appellate Court were removed. The certified copies

were sent for correction and have since been received

as per noting dated 8th April, 2008 in order sheet. As

such, the appeal is ready to be moved for admission.

However, 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. In event

appellant continues to go unrepresented on

adjourned date, the appeal is likely to be dismissed.

List in monthly list of August, 2021.

(Arindam Sinha, J.)

(Biswajit Basu, J.)

 
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