Smt. Chameli Sinha & Anr vs Sri Prasanta Banerjee & Anr
2021 Latest Caselaw 3495 Cal

29.06.2021

ns Ct.04 S.A.T. No.139 of 2001

Smt. Chameli Sinha & anr.

Vs.

Sri Prasanta Banerjee & anr.

The second appeal tender is of year 2001. Two

defects have been reported. They are omission to file

certified copies of judgment and decree of trial Court and

second Judge's copy. 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.)