Ar vs Ranjan Ghosh
2023 Latest Caselaw 947 Cal

13 03.02.2023 SAT 10 of 2016 with Ct-08 I.A No. CAN 2 of 2017(Old CAN No. 3216 of 2017) CAN 3 of 2017(Old CAN No. 10996 of 2017) CAN 4 of 2021

Gopal Krishna Chatterjee & Anr.

ar                                             Vs.
                                          Ranjan Ghosh

The matter was adjourned in order to enable the appellant to remove the defects. It appears from the report of the stamp reporter that the certified copy of the decree on appeal is bereft of the date of it. In view of the Order 20 Rule 7 of the Code of Civil Procedure, the decree shall bear the date on the day the judgment was pronounced. Accordingly, the said defect is ignored. The matter shall after one week with a revised report.

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