JYOTIRMAY BHATTACHARYA,J. - (1.) This is a defective appeal. Defects are notified in the report of the Stamp Reporter. Two defects are notified. One is about expunging the name of Bimal Chandra Koley in the Court below.
(2.) On perusal of the certified copy of the decree, we find that Bimal Chandra Koley was not expunged by the learned court below. The Block Land & Land Reforms Officer, Pandua, the respondent no. 4 herein, was expunged in the court below.
(3.) As such, we grant leave to the learned advocate -on -record of the appellant to expunge the Block Land & Land Reforms Officer, the respondent no. 4, from the cause title of this memorandum of appeal. Leave is also granted to the learned advocate -on -record of the appellant to mention the name of the Judge of the learned Trial Court in the preamble of the memorandum of appeal.;