Nandy Para Sk. & Ors vs Begam Bewa & Ors
2023 Latest Caselaw 5978 Cal

06.09.2023                                    SAT 41 of 2022
                                                   with
Court
Item
              : 04
              : 02
                                              CAN 1 of 2022
Matter        : SAT
Status        : OP
Bench ID
Transcriber
              : 266048
              : NANDY                        Para Sk. & Ors.
                                                   Vs.
                                           Begam Bewa & Ors.

                         Mr. Partha Pratim Roy, Advocate
                         Mr. Dyutiman Banerjee, , Advocate
                                                       ......for the Appellants

                         1.

Pursuant to the order dated 30.08.2023, the District Judge, Murshidabad has submitted a report before us.

2. The report reveals that the certified copy of the judgment and decree of the trial Court had been supplied to the appellants on 01.09.2023 in terms of the aforesaid order. The District Judge-in-charge has also indicated that report from the concerned office has been sought for wherefrom it appears that further enquiry is required for fixing the responsibility on an officer as to why there has been a considerable delay in supplying the certified copy.

3. Such report is accepted.

4. The District Judge, Murshidibad is directed to proceed with the enquiry and it is expected that an appropriate step/action shall be taken after fixing the responsibility on a particular officer.

5. Registrar General is directed to communicate this order the learned District Judge, Murshidabad.

6. The certified copy obtained by the appellant is filed in Court today. Let the same be tagged with the Memorandum of Appeal, here and now.

7. Let this matter be listed under Order XLI Rule 11 of

the Code of Civil Procedure on Monday i.e. 11.09.2023.

8. The Assistant Court Officer is directed to send the file to the Stamp Reporter for revised report and shall see that the same reaches to the Court by 08.09.2023.

(Harish Tandon, J.)

(Prasenjit Biswas, J.)