Sri Nishit Behari Roy vs The Collector
2021 Latest Caselaw 3518 Cal

30.06.2021

ns Ct.04 S.A.T. No.682 of 2001 With I.A. No. C.A.N. 1 of 2001 ( not found )

Sri Nishit Behari Roy.

Vs.

The Collector, State of W.B., Dakshin Dinajpur & Anr.

The second appeal tender is of year 2001.

Defect reported is omission to file certified copies of

judgment and decree of trial Court. 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.)