Calcutta High Court (Appellete Side)
Union Of India vs Premlata Sharma & Ors on 26 April, 2022
S/L 7
26.04.2022
Court. No. 50
NKB
FMA 831 of 2021
Union of India
VS
Premlata Sharma & Ors.
None appears.
Seen the office report dated 20.04.2022.
It appears from the case record that sufficient
opportunities were given to the appellant but no step has
been taken to file requisites for causing service of notice of
appeal upon the respondent nos.1 to 3 as yet.
In view of the above, appellant is directed to file Talabana of Rs.3.75/- and written up notice forms for causing service of notice of appeal upon the respondent nos.1 to 3 within a period of one week from this date in default the matter shall be referred to the Hon'ble Bench having determination over the matter.
If requisites are filed within the stipulated time, office is directed to proceed in accordance with law.
If requisites are not filed within the time framed, office is directed to place the matter before the Hon'ble Bench having determination over the matter.
(Umesh Singh) Registrar Administration (L & OM)