Kamta Prasad Shaw vs Nawal Kishore Singh
2023 Latest Caselaw 4371 Cal

SAT-217 of 2018

19.07.2023 Item no.19 Court No.50

Kamta Prasad Shaw Vs Nawal Kishore Singh

None appears.

Perused the office report dated 13.07.2023 and the order dated 05.04.2019 passed by the Lawazima Court.

It appears from said office report that in compliance with the said order passed by this Court, the certified copy of the judgment and decree in the Ejectment Appeal No.-68/2016 was sent down for necessary correction to the Ld. First Appellate Court of the Ld. Additional District Judge, 13th Court at Alipore, South 24 Parganas vide Memo No. 526S dated 25.04.2019. But no such corrected certified copy of the judgment and decree has yet been received by the department.

Let a reminder be issued to the Ld. First Appellate Court immediately through the Ld. District Judge for retransmitting the corrected certified copy of the judgment and decree in the Ejectment Appeal No.-68/2016 to this Hon'ble Court within two weeks from the date of receipt of communication from the department.

(Nabanita Ray) Registrar Administration (L&OM)