National Insurance Co. Ltd vs Akb
2022 Latest Caselaw 4029 Cal

Ct. 06.7 F.M.A.T. (MV) 131 of 2022 No.

      2022                        IA No. CAN 1 of 2022

                               National Insurance Co. Ltd.

                                         -Versus-
akb
                                     Kalpana Duari


             Mr. Guddu Singh            ...For the Appellant
                                         Insurance Co.

Learned Counsel appearing for the appellant submits that that the claimant No. 2 of the claim application has not been arraigned as party to the instant appeal. As such, he will take appropriate steps in this regard.

From the office report it appears that the learned Counsel for the appellant was requested to take appropriate steps on inclusion of name of the claimant No. 2 in the Memorandum of Appeal.

The appellant is directed to take appropriate steps to cure the defects immediately.

As submitted by the learned Counsel for the appellant, an application, being IA No. CAN 1 of 2022 seeking stay of operation of the impugned judgment and award is pending and the same needs disposal.

I do not find the application, being IA No. CAN 1 of 2022 with the file.

The department is directed to tag the application with the file by July 11, 2022.

Let the matter be listed for hearing on July 13, 2022.

( Rabindranath Samanta, J.)