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Reliance General Insurance Co. ... vs Ramdhan Besra
2023 Latest Caselaw 887 Cal

Citation : 2023 Latest Caselaw 887 Cal
Judgement Date : 2 February, 2023

Calcutta High Court (Appellete Side)
Reliance General Insurance Co. ... vs Ramdhan Besra on 2 February, 2023
    11
CT. No. 654
02.02.2023
  adeb




                                   FMAT 986 of 2019
                    IA No. CAN 1/2019 ( Old No. CAN 10491 of 2019)
                                    CAN 2/2022
                                    CAN 3/2023

                               Reliance General Insurance Co. Ltd.

                                           versus

                                       Ramdhan Besra

                     Ms. Gopa Das Mukherjee
                                          ....for the appellant
                     Mr. Jayanta Mandal
                                       ...for the respondents

Re: CAN 3 of 2023

This is an application for condonation of delay in

preferring the appeal.

Ms. Gopa Das Mukherjee , learned advocate for

appellant-insurance company submits that for taking

necessary legal steps there has been delay of 357 days in

preferring the appeal and shall submits for condonation of

such delay.

Mr. Jayanta Kumar Mandal, learned advocate

appears for respondent no. 1-claimant.

As per report of Additional Stamp Reporter dated

27.09.2019 there is delay of 357 days in preferring the

appeal. The cause shown is sufficient to condone such

delay. Accordingly, delay of 357 days in preferring the

appeal stands condoned.

The application being CAN 3 of 2023 stands

disposed of.

The appeal is formally admitted and registered.

FMAT 986 of 2019

Ms. Gopa Das Mukherjee, learned advocate for the

appellant insurance company submits for dispensing with

service of notice upon the respondent nos. 2 & 3 owner of

the offending vehicle since they did not contest the claim

application. It appears from the impugned judgment that

the case has been disposed of ex parte against the said

respondent. In the aforesaid back drop service of notice of

appeal upon the said respondents is dispensed with.

Let the matter appear on 24th February, 2023 under

the heading "Hearing".

(Bivas Pattanayak, J.)

 
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