Jitendra Nath Mukherjee vs Binita Sil & Ors
2021 Latest Caselaw 3405 Cal

24.06.2021
Item No. 09
Ct. No. 04
PG

                                 S.A.T. 412 of 2001
                               (Via Video Conference)
                                           r



                              Jitendra Nath Mukherjee
                                         Vs.
                                  Binita Sil & Ors.

                       The second appeal tender is of year 2001.

              Two defects have been reported. Firstly, certified

              copies of judgment and decree of trial Court had not

              been   filed.    Secondly,   there   is   discrepancy   in

              description of respondent no. 3 (defendant no.3) as

appearing from the two decrees. 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.)