Calcutta High Court (Appellete Side)
Prasanna Kumar Koley & Ors vs Biswanath Koley on 20 May, 2022
S/L 5 20.05.2022Court. No. 50
NKB FAT 47 of 2022 Prasanna Kumar Koley & Ors.
VS Biswanath Koley None appears.
Seen the office report dated 19.05.2022. It appears from the office report that as per Stamp Reporter's report dated 03.03.2022, the following defects still persists in the instant appeal, namely -
1) Not in form as the certified copies of the decree of the Ld. Trial Court have not been filed with the memo of appeal.
2) The Vakalatnama has not been executed by appellant nos.1, 2, 4, 5, 6 and 7.
In view of the above, Ld. Advocate for the appellant- on-record is requested to take necessary steps to cure the defects as mentioned in the office report dated 19.05.2022 within a period of two weeks from this date of reopening of the Hon'ble Court after the ensuing Summer Vacation, 2022.
If the abovementioned defects are cured within the stipulated period of time, office is directed to proceed in accordance with law.
If the abovementioned defects are not removed within the time framed, office is directed to place the matter before this Lawazima Court after three weeks from the date of reopening of the Hon'ble Court after the ensuing Summer Vacation, 2022.
(Umesh Singh) Registrar Administration (L & OM)