Shriram General Insurance ... vs Smt. Lila Pashman & Ors
2022 Latest Caselaw 7903 Cal

                          IN THE HIGH COURT AT CALUTTA
                             Civil Appellate Jurisdiction
 29.11.2022
 SL No.14
Court No. 654
   Ali


                             F.M.A.T. 457 of 2020
                        Shriram General Insurance Company Ltd.
                                   Vs.
                            Smt. Lila Pashman & Ors.


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

                     Mr. Subhankar Mandal
                                  ....for the respondents

Mr Rajesh Singh, learned advocate for the

appellant-insurance company submits that he has

already filed the certified copy of impugned

judgment and award.

It appears from the report of Additional

Stamp reporter dated 25.1.2022 that report as

whether the appeal has been filed within time could

not be furnished as certified copy of the impugned

award was not filed.

Since the certified copy of the impugned

judgment and award has been filed, hence

department is directed to furnish report as to

whether the appeal has been filed within statutory

period of limitation.

The cross-objection being COT 35 of 2021

has been wrongly listed in today's list with item

no.1.

List COT 35 of 2021 along with this appeal.

Let the matter appear on 5.12.2022.

(Bivas Pattanayak, J.)