Nikhil Chandra Debnath vs Samsul Hauk Mondal & Ors
2022 Latest Caselaw 2432 Cal

S/L 3
28.04.2022

NKB SAT 47 of 2015

Nikhil Chandra Debnath VS Samsul Hauk Mondal & Ors.

None appears.

Seen the office report dated 27.04.2022.

It appears from the office report that as per Stamp

Reporter's report dated 21.02.2015, the following defects still

persist in the instant appeal, namely -

1) The preamble is bereft of the names of the Ld.

Judges of both the courts below.

2) The certified copy of the decree on appeal is bereft

of the date of judgment of that court.

In so far as defect no.1 of the office report is

concerned, Ld. Advocate for the appellant-on-record is

requested to take necessary steps to cure the defect within a

period of two weeks from this date.

Since, Ld. Advocate appearing for the appellant is

absent this day, office is directed to issue an intimation slip

upon him/her apprising about this order.

In so far as defect no.2 of the office report is

concerned, office is directed to send down the certified copy

of the decree on appeal to the Ld. Court below for necessary

correction forthwith.

Contd.....page 2

Ld. Court below is directed to re-transmit the certified

copy of the decree on appeal after necessary correction as

mentioned in the office report dated 27.04.2022 to the

concerned department of the Hon'ble Court within a period of

two weeks from the date of receipt of the communication.

Office is also directed to send a copy of this order

along with a copy of the office report dated 27.04.2022 to the

Ld. Court below for ready reference and strict compliance.

(Umesh Singh) Registrar Administration (L & OM)