Cholamandalam Ms General ... vs Pallabi Roy & Ors
2022 Latest Caselaw 6493 Cal

12.09.2022 Sl. No.17(DL) Ct. 654 srm F.M.A.T. (MV) No. 335 of 2022 With CAN 1 of 2022 (Appl. Not in file) Cholamandalam MS General Insurance Co. Ltd.

Vs.

Pallabi Roy & Ors.

Mr. Soumalya Ganguli ...for the Appellant.

Mr. Soumalya Ganguli, learned Advocate appears

on behalf of the appellant.

Perused the report of the Additional Stamp

Reporter dated 23.08.2022. It appears from the report that

the appeal is defective.

Learned Advocate for the appellant is directed to

remove the defect, as indicated in the aforesaid report.

Mr. Ganguli submits that the appellant has filed an

application being CAN 1 of 2022 for stay of operation of

the impugned judgment and order.

It appears that the aforesaid application being CAN

1 of 2022 is not available in the case file.

Let CAN 1 of 2022 be placed in the case file

positively on the next date fixed.

Let the matter appear on 22nd September, 2022.

(Bivas Pattanayak, J.)