Citation : 2021 Latest Caselaw 5052 Cal
Judgement Date : 24 September, 2021
(26) 24.09.2021
(PJ/AJ)
IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION (Via Video Conference)
M.A.T. No. 1521 of 2015
State of West Bengal & Anr.
-versus-
Hamidur Rahaman & Anr.
None appears on call.
In view of the defects as pointed out by the Stamp
Reporter and despite the direction passed upon the appellants
to file the certified copy of the impugned judgment, no such
copy has been filed.
The appeal being M.A.T. 1521 of 2015 is, thus,
dismissed.
(Harish Tandon, J.)
(Biswajit Basu, J.)
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