Shriram General Insurance Co. Ltd vs Lila Pashman & Ors
2022 Latest Caselaw 7535 Cal

                          IN THE HIGH COURT AT CALUTTA
                             Civil Appellate Jurisdiction
14.11.2022
 SL No. 8 & 9
Court No. 654
 Ali


                             F.M.A.T. 457 of 2020
                         Shriram General Insurance Co. Ltd.
                                    Vs.
                           Lila Pashman & Ors.
                                   With
                                COT 35 of 2021

                   Mr. Rajesh Singh
                             .....for the appellant-Insurance Co.

                   Mr. Snehasis Jana
                         ....for the respondent Nos. 1 and 2.

Mr. Rajesh Singh, learned advocate for the appellant-Insurance Company submits that the appeal is defective for not furnishing certified copy of the impugned judgment and award at the time of filing of the appeal. He seeks accommodation to cure the defects noted by the Additional Stamp Reporter in its report dated 25.01.2021.

Mr. Snehasis Jana, learned advocate appears for respondent Nos. 1 and 2.

In view of submissions made on behalf of the appellant-Insurance Company, let the matter appear on 28.11.2022.

(Bivas Pattanayak, J.)