Sg vs Ct. 8 Ujjal Kumar Das & Ors
2023 Latest Caselaw 3467 Cal

SAT 374 of 2015 Item-20.

16-05-2023 Mrinal Moulik & Anr.

  sg
                                                    Versus
             Ct. 8                          Ujjal Kumar Das & Ors.

The appellants are not represented nor any accommodation

is prayed for on behalf of the appellants.

The matter initially appeared in the warning list on 6 th

March, 2023 and thereafter transferred to the regular list on 21 st

March, 2023. There was a clear indication in the list that the

matter shall be transferred to the daily cause list on 21st March,

2023 and since then, the appeal is appearing in the list. In spite of

having due notice and knowledge that the matter is pending, the

appellants are not represented. The appellants have also not taken

any step to remove the defects as notified by the Additional Stamp

Reporter on 6th August, 2015. It is clear that the appellants are not

interested to proceed with the matter.

The certified copy of the judgment and decree of the learned

Trial Court has not been filed. It appears that the appeal was

dismissed for default by the learned First Appellate Court.

In view thereof, the second appeal is not maintainable. The

second appeal stands dismissed accordingly.

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