Sg vs Ct. 8 Kolkata Metropolitan ...
2022 Latest Caselaw 7833 Cal

FA 273 of 2016 Item-8. CAN 4 of 2022 25-11-2022

Haldiram Ltd.

  sg                                                  Versus
            Ct. 8               Kolkata Metropolitan Development Authority & Ors.



                                Mr. Satyajit Talukdar, Adv.

Mr. Sirsanya Bandyopadhyay, Adv.

...for K.M.D.A.

None appears on behalf of the appellant nor any

accommodation is prayed for on behalf of the appellant.

Having considered the report filed by the department, we

direct the department to send back the lower courts' records to the

learned Trial Court within a week from date for removing the

following defects:

i) Page no. 198 in file 'A' of the L.C.R. (Judgment

Sheet) does not bear the signature of the Ld. P.O. of

the Court below;

ii) Exhibit 58 (t) does not found in the L.C.R.;

The learned Trial Judge is directed to remove the said

defects within a week thereafter and forward the LCR to this

Court immediately thereafter.

The matter may be placed after three weeks for recording

compliance.

The department shall file a revised report on the adjourned

date..

(Uday Kumar, J.) (Soumen Sen, J.)