Sri Indranil Roy vs Smt. Minati Roy
2021 Latest Caselaw 3465 Cal

28.06.2021

ns Ct.04 S.A.T. No.355 of 2001 With I.A. No.C.A.N. 1 of 2001 (not found)

Sri Indranil Roy.

Vs.

Smt. Minati Roy.

The second appeal tender is of year 2001. As

per report dated 19th January, 2007, the appeal was out of

time by 30 days. There is also error in mentioning date of

judgment and decree of lower appellate Court, in the

memo. 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.)