Kali Charan Purkait vs Nilratan Purkait & Ors
2021 Latest Caselaw 3406 Cal

24.06.2021

PG

S.A.T. 289 of 2001 With I.A. no. CAN 1 of 2002 (Old CAN 4924 of 2002) (Not Found) (Via Video Conference) r

Kali Charan Purkait Vs.

Nilratan Purkait & Ors.

The second appeal tender is of year 2001.

Defect reported is that erroneous date of judgment

and decree of appellate Court has been stated 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 defect. 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 defect or omission, as the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)