Khondakar Mohammad Amiruddin vs State Of West Bengal
2021 Latest Caselaw 4930 Cal

20.09.2021

ns Ct.04 S.A.T 157 of 2001

Khondakar Mohammad Amiruddin.

Vs.

State of West Bengal.

None appears on behalf of appellant. Same

situation prevailed on 13th September, 2021, when

following order was made:-

"None appears on behalf of appellant.

The appeal is in time and form, but Additional Stamp Reporter has pointed out two discrepancies in the judgments. Rectification can happen after the appeal has been moved for admission but, as aforesaid, none appears.

List under heading 'For Dismissal' on 20th September, 2021."

SAT 157 of 2001 is dismissed

(Arindam Sinha, J.)

(Sugato Majumdar, J.)