Shri Lakshmi Narayan Hazra vs Shri Nanda Lal Kundu & Ors
2021 Latest Caselaw 3497 Cal

29.06.2021

ns Ct.04 S.A.T. No.1016 of 2001

Shri Lakshmi Narayan Hazra Vs.

Shri Nanda Lal Kundu & Ors.

The second appeal tender is of year 2001. It

has been listed to be moved for admission. On perusal of

report dated 8th January, 2007 made by Additional Stamp

Reporter, we looked at the judgment of lower appellate

Court in the title appeal. We find, the judgment resulted in

direction for remand of the suit. As such, the appeal

should be classified as a first miscellaneous appeal. In this

connection, there is defect of omission to add at the foot of

the memo, note as required under rule 4 in Chapter V

Appellate Side Rules. None appears on behalf of appellant.

Let notice be issued to the learned advocate

enclosing copy of this order. Steps must be taken by

appellant to reclassify the appeal. 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.

(Arindam Sinha, J.)

(Biswajit Basu, J.)