Ila Saha & Ors vs Sunil Kumar Saha & Ors
2021 Latest Caselaw 3468 Cal

28.06.2021

ns Ct.04 S.A.T. No.249 of 2001 With I.A. No.C.A.N. 1 of 2001 (not found) With I.A. No. C.A.N.2 of 2012

Ila Saha & Ors.

Vs.

Sunil Kumar Saha & Ors.

The second appeal tender is of year 2001.

Several defects have been reported as on 29 th January,

2013. The appeal is delayed by 365 days. The appeal is

not in form as copy of decree of lower appellate Court had

not been filed. There are omissions in the cause title and

preamble in the memo. Left Thumb Impression (LTI) of

appellant no.4 in the vokalatnama has not been attested

nor identified. There is further discrepancy regarding

mention of date of judgment of trial Court in the memo.

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.)