Sri Tamojit Bose vs Smt. Moumita Roy
2021 Latest Caselaw 1899 Cal

11.03.2021

ns Ct.04 F.A.T. 160 of 2020 Sri Tamojit Bose Vs.

Smt. Moumita Roy.

Mr. Arabinda Chatterjee, sr. adv., Ms. Kakali Dutta .... for appellant.

This appeal has been listed under heading "To Be Mentioned" at instance of appellant. Mr. Chatterjee, learned senior advocate appears on behalf of appellant and submits, there has been change obtained. On observation that there is defect of deficit Court fees persisting, he submits, it will be removed.

Listing was because his client wants to put in cost of special messenger for purpose of bringing the lower Court record. Regarding issuance of notice of appeal, his client will put in cost for service thereof by speed post. His client will also prepare informal paper book.

Let costs of special messenger and service by speed post, be put in by 17th March, 2021. The file be sent down for removal of defects and appellant taking steps, including preparing informal paper book on arrival of the lower Court record.

It is noticed that second Judge's copy of impugned judgment is not in the file. Appellant will remedy the omission.

List the appeal on 13th April, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)