Sri Nisir Kar Chowdhury & Anr vs Sri Rabin Dey & Ors
2021 Latest Caselaw 3439 Cal

25.06.2021

PG

F.M.A. 1019 of 2018 (Via Video Conference) r

Sri Nisir Kar Chowdhury & Anr.

Vs.

Sri Rabin Dey & Ors.

Mr. Tanmoy Chowdhury.....................for appellants

The first miscellaneous appeal tender is of

year 2017. It has been listed to be moved for

admission. Mr. Chowdhury, learned advocate appears

on behalf of appellants, who are the grand parents

having had prayed for appointment of guardian of

their grand daughter. They are aggrieved by judgment

dated 17th May, 2017 by which their petition was

dismissed. He prays for adjournment.

List in monthly list of August, 2021.

It is made clear that in event appellants

continue to go unrepresented on adjourned date or

thereafter, the appeal is likely to be dismissed.

(Arindam Sinha, J.)

(Biswajit Basu, J.)