Khateja Bewa & Anr vs Oriental Insurance Co. Ltd. & Anr
2023 Latest Caselaw 5743 Cal

30.08. 2023
 item No.1
n.b.
ct. no. 551           FMA 722 of 2012
     with
     IA No. CAN 1 of 2012(Old No. CAN 122 of 2012)

                       Khateja Bewa & Anr.
                                Vs.
                Oriental Insurance Co. Ltd. & Anr.


              Mr. Saudur Rehaman,
                              .....for the appellants.
              Mr. Parimal Kumar Pahari,
                              .... For the respondents.

This matter appears for correction.

It appears at page 4 a direction upon the learned

Registrar General, High Court, Calcutta was not given for

disbursement of the amount after depositing the balance

compensation by the Insurance Company. "It is ordered

that after depositing of the balance amount by the

Insurance Company, the office of the learned Registrar

General, High Court, Calcutta shall disburse the same

in favour of the claimants vide two separate account

payee cheques in the name of the claimants, according

to the prelevant rules subject to ascertainment of the

payment of requisite court fees."

The instant order be made a part of the judgment

dated June 28, 2023.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Subhendu Samanta, J.)