Company Limited vs Anjali Pal & Ors
2021 Latest Caselaw 1453 Cal

80,DL,Ct.18.
 15.02.2021
    AJ.
                                   F.M.A.T. 229 of 2020
                                     C.A.N. 1 of 2020

                          ICICI Lombard General Insurance
                                  Company Limited
                                        -Vs-
                                   Anjali Pal & Ors.

                      Mr. Parimal Kumar Pahari.
                              ....... for the appellant.
                      Mr. S. Mandal.
                              .......for the respondent nos.1 & 2.

In Re: C.A.N. 1 of 2020

Affidavit of service filed in Court today be

kept with the record.

This is an application for stay. The

appellant has deposited the entire awarded sum

in terms of the order dated January 19, 2021.

The ad-interim order of stay of operation of the

judgment and award under appeal on January

19, 2021 is made absolute till the disposal of the

appeal.

C.A.N. 1 of 2020 is, thus, disposed of. No

order for costs.

In Re: F.M.A.T. 229 of 2020

Mr. Mandal, learned advocate appearing

on behalf of the respondent nos.1 and 2 waives

formal service of notice of appeal upon his clients.

The appeal is, therefore, ready as regards service

against the said respondents.

The appellant is required to put in

requisite for service of notice of appeal by

Registered Post upon respondent no. 3, such

costs be put in within one week from date.

Mr. Mandal submits that his clients have

filed cross-objection being COT 11 of 2021.

The Department is directed to put up the

memorandum of such cross-objection in the

record along with the report of the Stamp

Reporter.

Let the matter appear in the list four weeks

hence.

Urgent photostat certified copy of this

order, if applied for, be supplied to the parties

subject to compliance with all requisite

formalities.

(Biswajit Basu, J.)