Shriram G.I.Co.Ltd vs Mithu Biswas & Ors
2022 Latest Caselaw 7712 Cal

 21.11.2022
SL No. 11
Court No. 654
  Sk


                            F.M.A. 458 of 2020

                             Shriram G.I.Co.Ltd.
                                   vs
                            Mithu Biswas & Ors.

                 Mr. Rajesh Singh
                         .....for the appellant.

                 Mrs. Karabi Roy
                       ...for the respondents.

Mr Rajesh Singh, learned advocate for

appellant-insurance company seeks accommodation

to take appropriate steps as he has not yet received

the certified copy of the impugned judgment.

Mrs Karabi Roy, learned advocate for

respondents-claimants submits that due to filing of

this appeal the claimants could not derive benefits

of the award passed in their favour. She further

submits that due to non-availability of the bank

details of the insurance company the claimants are

unable to file execution proceedings before the

executing court.

In the light of submissions made on behalf

of the appellant-insurance company, let the matter

appear on 28.11.2022.

(Bivas Pattanayak J.)