Matter : Sat vs Status : Op
2022 Latest Caselaw 2993 Cal

19.05.2022                              SAT 262 of 2014

Court      : 04      Sankar Nath @ Sankar Narayan Chakraborty & Ors.
Item       : PB-02
Matter     : SAT                          Vs.
Status     : OP
Transcriber: nandy         Branch Manager, State Bank of India,
                                Krishnanagar Main Branch

Mr. Soumyadeep Biswas, Advocate ......for the Appellant

Seen the report of the Additional Stamp Reporter. It is indicated therein that the certified copy of the judgment and decree of the trial Court has not been filed along with the mandamus appeal.

The learned Advocate files the original certified copy of the judgment and decree passed by the trial Court in Title Suit No. 30 of 2013. The same is accepted.

The learned Advocate of the appellant is directed to include the original certified copy with the memorandum of appeal here and now.

Let this matter be listed under the same heading on June 6, 2022.

(Harish Tandon, J.)

(Rabindranath Samanta, J.)