4 2022 National Insurance Co. Ltd vs Smt. Kalyani Garai & Ors
2022 Latest Caselaw 3767 Cal

Ct.
No.   29.6                     F.M.A.T. 910 of 2017
14    2022                     National Insurance Co. Ltd.
                                           Vs.
 1                              Smt. Kalyani Garai & Ors.
akb
             Mr. Afroze Alam           ...For the Appellant
                                        Insurance Co.

             Mr. Amit Ranjan Roy       ...For the Respondents

Claimants

There is an inadvertent typographical error in the judgment and order dated June 27, 2022, which is corrected as hereunder :-

The date "05.09.2007" appearing in the 2nd line of paragraph 30 at page 8 of the said judgment and order be substituted by the date "06.09.2017".

The judgment and order dated June 27, 2022, accordingly, stands corrected to the extent indicated above.

Let this order be treated as part of the judgment and order dated June 27, 2022.

Urgent photostat copy of the order, if applied for, be supplied to the appellant on priority basis on compliance of necessary formalities, on priority basis.

( Rabindranath Samanta, J.)