Tara Kurmi & Anr vs Sri Srikisan Jadab
2021 Latest Caselaw 3461 Cal

28.06.2021

ns Ct.04 S.A.T. No.3130 of 2000

Tara Kurmi & anr.

Vs.

Sri Srikisan Jadab.

The second appeal tender is of year 2000. It is

defective in form. Certified copies of judgment and decree

of trial Court were not filed leading to consequent omission

regarding form verification. None appears on behalf of

appellants.

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

appellants continue 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.)