Sri Santosh Murmu & Anr vs Kalyani Murmu & Ors
2021 Latest Caselaw 3517 Cal

30.06.2021

RP

S.A.T. 979 of 2001 (Via Video Conference) r

Sri Santosh Murmu & Anr.

Vs.

Kalyani Murmu & Ors.

The second appeal tender is of year 2001. It

was reported on 16th August, 2002 that certified copy

of judgment and decree of trial Court have not been

filed. The defect remains outstanding. None appears

on behalf of appellants.

Let notice enclosing copy of this order be

issued to the learned advocate for removing defect

and that the appeal will be listed in monthly list of

August, 2021. In event the defect is 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 defect or omission in regard thereto, as the

case may be.

(Arindam Sinha, J.)

(Biswajit Basu, J.)