- (1.) A note of defect was given by the Stamp Reporter as the certified copy of the decree of the appeal court has not been filed along with the Memorandum of Appeal.
(2.) Mr. Roy, learned advocate, appearing for the appellants submits an Information Slip from the concerned court showing that the decree has not yet been drawn up by the appeal court.
(3.) Let the Information Slip, which is given by the court concerned be kept with the record.;