Ct. 8 Biswajit Dey vs Kalpana Dey & Ors
2021 Latest Caselaw 5727 Cal

7. SAT 121 of 2014 22-11-2021 sg

Ct. 8 Biswajit Dey Versus Kalpana Dey & Ors.

(Through Video Conference)

The department shall take note of Order XX Rule 7 of the

Code of Civil Procedure and, accordingly, the defect as indicated

with regard to the discrepancy in the date of the decree and the

judgment may be ignored.

The department shall prepare a revised report. However,

the appellant is not represented nor any accommodation is prayed

for on behalf of the appellant.

In the event the other defects are not removed and the

appellant remains unrepresented on the adjourned date, it shall be

presumed that the appellant is not interested to proceed with the

matter.

List this matter on 6th December, 2021.

(Ajoy Kumar Mukherjee, J.) (Soumen Sen, J.)