Radhey Shyam Singh @ Shyamdeo Ram vs Sri Malay Bhaduri & Anr
2021 Latest Caselaw 3819 Cal

   22
   SK
Ct. No. 04
15.07.2021
                        (Via Video Conference)
                        F.M.A. No. 1008 of 2009

             Radhey Shyam Singh @ Shyamdeo Ram
                              Vs.
                    Sri Malay Bhaduri & Anr.




                   The first miscellaneous appeal tender is of year

             1997. It has been listed to be moved for admission in

             printed list published. None appears on behalf of

             appellant.

                   We find the appeal has been preferred against

             judgment and order dated 21st May, 1996 passed

             under Workmen's Compensation Act, 1923. Clause (a)

             in rule 17 of Chapter V, Appellate Side Rules, even

             prior to amendment, empowered the officer, to whom

             the appeal was presented, to admit it, cause it to be

             registered and issue notice to respondents. Admission

under order XLI rule 11, Code of Civil Procedure is not

necessary.

F.M.A. 1008 of 2009 is released from our list to be

placed before the Bench having determination to hear

it.

(Arindam Sinha, J.)

(Biswajit Basu, J.)