Citation : 2022 Latest Caselaw 6058 Cal
Judgement Date : 29 August, 2022
Ct. 29.8 F.M.A.T. (MV) 162 of 2022 No.
2022 National Insurance Co. Ltd.
-Versus-
Prashanto Let & Ors.
akb Mr. Afroze Alam ...For the Appellant Insurance Co.
The certified copy of the impugned judgment and award dated 23rd December, 2021 passed by the learned Tribunal filed on behalf of the appellant be kept on record.
This appeal has been posted today for hearing the application for stay, being IA No. CAN 1 of 2022. But the application, being IA No. CAN 1 of 2022 is not available with the file.
The department is directed to tag the application with the file immediately.
Let the matter be listed 'for hearing' the application on August 31, 2022.
( Rabindranath Samanta, J.)
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