Calcutta High Court (Appellete Side)
Union Of India vs Noorjahan Begum @ Noor Jahan on 22 November, 2021
22.11.2021
SL No.136
Court No.8
(gc)
(Lawazima)
FMA 728 of 2016
Union of India
Vs.
Noorjahan Begum @ Noor Jahan
(Via Video Conference)
The appellant is not represented nor any
accommodation is prayed for on behalf of the appellant.
It appears from the record that the order dated 31st
July, 2018 has not been complied with. The record
further reveals that postal cost along with written up
notice of appeal upon the sole respondent by speed post
with A.D. has not been put in till this date. Notice be served upon the learned Advocate representing the appellant in course of this week. In the event the defects are not removed in the meantime and the appellant remains unrepresented or either, the appeal is likely to be dismissed. The matter stands adjourned till 6th December, 2021. (Ajoy Kumar Mukherjee, J.) (Soumen Sen, J.)