Sri Basudeb Rabani vs Sri Shewpujan Keshari
2021 Latest Caselaw 3493 Cal

29.06.2021

ns Ct.04 S.A.T. No.691 of 2001

Sri Basudeb Rabani Vs.

Sri Shewpujan Keshari.

The second appeal tender is of year 2001. Two

defects have been reported. Firstly, certified copies of

judgment and decree of trial Court were not filed and

secondly, on insufficient Court fee was paid. 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.)