Calcutta High Court (Appellete Side)
Namasudra Samaj Sanstha vs Smt. Namita Dhar on 21 September, 2017
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1 21.09.2017
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d.p.
S.A.T. 221 of 2017 Namasudra Samaj Sanstha Versus Smt. Namita Dhar Mr. Sudip Ghosh, Mr. Rahul Das.
...For the Appellant.
This is a defective appeal. Defects are notified in the report of the Stamp Reporter.
However, the defects are all curable defects. Leave is granted to the learned advocate-on-record of the appellant to rectify those defects in the memorandum of appeal in terms of the report of the Stamp Reporter.
Accordingly, let this appeal go out of the list for the time being with liberty to mention after rectification of the defects.
(Jyotirmay Bhattacharya, J.) (Shekhar B. Saraf, J.)