Bimal Mukherjee vs Manju Das & Anr
2021 Latest Caselaw 3402 Cal

24.06.2021

PG

S.A.T. 413 of 2001 (Via Video Conference) r

Bimal Mukherjee Vs.

Manju Das & Anr.

The second appeal tender is of year 2001.

The appeal is defective on not being accompanied by

certified copy of decree of trial Court and date of

judgment of lower appellate Court was erroneously

furnished in the memo. 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. If the defects are not

removed 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.)