4 vs Smt. Subhra Nandi (De Hazra) & Ors
2022 Latest Caselaw 6056 Cal

Ct.   29.8                    F.M.A.T. 426 of 2020
No.
      2022                  The New India Assurance Co. Ltd.
14
                                        -Versus-
                           Smt. Subhra Nandi (De Hazra) & Ors.
 2
akb

             Ms. Sucharita Paul         ...For the Appellant
                                         Insurance Co.

             Mr. Subir Banerjee
             Mr. Sandip Bandyopadhyay
             Ms. Ruxmini Basu Roy     ...For the Respondent Nos. 1-4

Claimants

It appears from the case record that corrected certified copy of the impugned judgment has been received from the learned Tribunal and it is tagged with the file.

The Additional Stamp Reporter is directed to submit a report as to whether the appeal is time barred or not and if it is time barred then how many days.

Let the report be furnished within seven days from date. However, the appellant is at liberty to file proper application for condonation of delay if required.

Let the matter be listed for consideration of the report of the Additional Stamp Reporter on September 09, 2022 under the heading 'To Be Mentioned'.

( Rabindranath Samanta, J.)