Ct. 8 vs Bijoy Chakraborty & Ors
2023 Latest Caselaw 247 Cal

SAT 256 of 2014 Item-1.

09-01-2023

sg Bimala Chakraborty & Ors.

Ct. 8 Versus Bijoy Chakraborty & Ors.

Mr. Santimay Bhattacharyya, Adv.

...for the appellants

The appellants are not represented.

The original copy of the memorandum of appeal from

appellate decree no. 541 of 1971 along with the certified copy of

the judgment of Hon'ble Justice Jyotirmoyee Nag is produced

before this Court.

The department is directed to verify the authenticity of the

application and the certified copy with reference to this record and

any other record and file a report after three weeks from date.

The department shall find out the original memorandum of

appeal from the appellate decree no. 541 of 1971 and produce the

original of the said application along with the authenticated copy

of the judgment and order.

Let the matter be listed under the heading "To Be

Mentioned" after three weeks.

The department shall preserve the said documents and

produce the same on the adjourned date.

The photocopy of the said documents shall be prepared

immediately in presence of the Assistant Court Officer of this

Court and shall be duly authenticated by him before sending the

said documents to the department.

The photocopies shall also be preserved along with the

record.

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