Lakshminarayan Guin & Ors vs Smt. Bhola Bala Das & Anr
2021 Latest Caselaw 3467 Cal

28.06.2021
Item No. 11
Ct. No. 04
PG

                              S.A.T. 450 of 2001
                            (Via Video Conference)
                                          r



                         Lakshminarayan Guin & Ors.
                                      Vs.
                          Smt. Bhola Bala Das & Anr.

                       The second appeal tender is of year 2001. As

              per report dated 22nd January, 2007, the appeal is out

              of time by 05 days. It is not in form as certified copies

              of judgment and decree of trial Court were not filed.

              There is also discrepancy in description of respondent

no. 1 given in the memo. None appears on behalf of

appellants.

Let notice be issued to the learned advocate

enclosing copy of this order. Appellants must take

steps to remove the defects. If the defects are not

removed or appellants continue to go unrepresented

on adjourned date or thereafter 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 defects or omission in regard thereto, as

the case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)