Sri Paresh Chandra Das vs Nilotpal Dhar & Anr
2021 Latest Caselaw 3438 Cal

25.06.2021
    4
 ns Ct.04
                                   S.A.T. No.2922 of 2000



                               Sri Paresh Chandra Das.
                                            Vs.
                                   Nilotpal Dhar & anr.




                         The second appeal tender is of year 2000.

             Defects have been reported as on 13 th May, 2005. Firstly,

             copy of decree of trial Court was not filed.       Secondly,

             respondent nos.2 to 7 named in certified copy of decree of

lower appellate Court were not impleaded as respondents.

Thirdly, date of decree of lower appellate Court differs with

that of the judgment. The third defect need not detain

moving of the appeal for admission since rule 7 in order 20,

Code of Civil Procedure provides for date of decree to be the

date when judgment was pronounced. None appears on

behalf of appellant.

Let notice be issued to the learned advocate

enclosing copy of this order for taking steps to remove the

defects as well as that the appeal will be listed in monthly

list of August, 2021. In event steps are not taken or

appellant continues to go unrepresented or either of the

above, the appeal is likely to be dismissed on adjourned

date or thereafter.

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.)