National Insurance Co. Ltd vs Akb
2022 Latest Caselaw 4067 Cal

Ct. 07.7 F.M.A.T. 1286 of 2016 No.

2022 IA No. CAN 1 of 2016 (Old No. CAN 12255 of 2016)

National Insurance Co. Ltd.

-Versus-

akb Mr. Manajit Jana & Anr.

Mr. Afroze Alam ...For the Appellant Insurance Co.

Affidavit of service file by the appellant be kept on record.

The appellant files certified copy of the impugned judgment and award passed by the learned Tribunal. Let it also be kept on record.

Learned Lawyer appearing for the appellant submits that the appellant does not want to proceed with the appeal and as such he submits that the appeal be dismissed for non-prosecution.

As the appellant does not want to proceed with the appeal, the appeal may be dismissed for non-prosecution.

Accordingly, the appeal is dismissed for non- prosecution.

All the connected applications stand disposed of.

The appellant is permitted to withdraw the deposited amount of Rs. 25,000/- as statutory deposit with interest thereon from the office of the learned Registrar General, High Court, Calcutta.

( Rabindranath Samanta, J.)