Kashi Nath Roy vs Manikona Roy
2022 Latest Caselaw 7297 Cal

Dl. October F.A.T. 102 of 2018

21. 31, 2022 Kashi Nath Roy Vs.

Manikona Roy

Mr. Sujit Banerjee, Mr. Nilay Sengupta, ...for the appellant.

Seen the office report dated September 16, 2022. In

so far as the first defect is concerned, under Order XX Rule 7 of

the Code of Civil Procedure the decree shall bear date the day on

which the judgment was pronounced and the same may be

ignored.

In so far as the second defect is concerned, the same

may also be ignored as we have been informed that paper book

has already been filed and copy of the same has been served on

Mr. Probal Kumar Mukherjee, learned advocate appointed as

amicus curiae.

Let this matter appear a fortnight hence. We request

Mr. Mukherjee to be present on the adjourned date.

Let this order be communicated to Mr. Probal Kumar

Mukherjee, learned advocate.

                                                      ( Soumen Sen, J. )



        dns                                          ( Uday Kumar, J. )