Pranoy Kumar Haldar vs Amarendra Nath Sarkar
2021 Latest Caselaw 3345 Cal

22.06.2021

PG

S.A.T. 839 of 2000 (Via Video Conference) r

Pranoy Kumar Haldar Vs.

Amarendra Nath Sarkar

The second appeal tender is of year 2000.

Defects reported are, certified copies of judgment and

decree of trial Court were not filed. Rectification is

necessary in the classification of appeal furnished.

The preamble does not contain trial Court details.

None appears on behalf of appellant.

Let notice enclosing copy of this order be

issued to the learned advocate. Appellant must take

steps to remove the defects. In event steps are not

taken or appellant continues to go unrepresented on

adjourned date, or either of the above, the appeal is

likely to be dismissed.

List in monthly list of August, 2021.

Additional Stamp Reporter will report on

removal of defects or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)