Calcutta High Court (Appellete Side)
Hari Charan Das vs Smt. Usha Rani Bagal on 6 August, 2021
Author: Harish Tandon
Bench: Harish Tandon
06.08.2021.
74As/Akd S.A.T.2191 of 1980 Hari Charan Das Vs. Smt. Usha Rani Bagal None appears.
It appears from the report of the Assistant Registrar, S. R. Section and the order passed by Lawazima Court that after taking back the Memorandum of Appeal filed beyond the statutory period of limitation the same has not been re-filed.
The matter, therefore, cannot be shown pending in the docket of this Court and, accordingly, the same is hereby dismissed.
(Harish Tandon, J.) (Biswajit Basu, J.)