Reliance General Insurance Co. ... vs Jafar Sk. & Anr
2022 Latest Caselaw 8058 Cal

05.12.2022

Ali

F.M.A.T. 614 of 2021 IA No: CAN 1 of 2021

Reliance General Insurance Co. Ltd.

Vs Jafar Sk. & Anr.

Mr. S.N. Ganguly Mr. Bhaskar Bhattacharjee ....for the appellant-Insurance Co.

Mr Bhaskar Bhattacharjee, learned advocate

submits that the certified copy of impugned

judgment has not yet been received by the insurance

company and he seeks accommodation to file it as

soon as the same is received.

On 9.9.2022 and 10.11.2022

accommodation was sought for on behalf of the

appellant-insurance company to remove the defects.

However the certified copy of the impugned order

has not been filed for removing the defects.

In view of the above, matter to go out of list.

Liberty to mention.

(Bivas Pattanayak, J.)