Shri Shantanu Debnath vs Life Insurance Corporation Of ...
2023 Latest Caselaw 946 Cal

12      03.02.2023                      SAT 496 of 2015
                                                with
Ct-08                     I.A No. CAN 1 of 2015(Old CAN No. 12063 of 2015)

                                       Shri Shantanu Debnath
                                                Vs.
                             Life Insurance Corporation of India & Anr.
ar

                        Mr. Tapas Kumar Bhattacharya
                        Mr. Aviroop Bhattacharya
                        Mr. Bishnu Prosad Singha Roy
                                    ... For the Appellant

                        Mrs. Soma Ray Chaudhuri
                                   ... For the Respondent no. 1

It appears from the report filed by S.O of S.R Section that the matter was not placed for admission as the corrected certified copies of the judgment and decree of the lower court below is yet to be received.

It also appears that a coordinate bench has directed to take steps for curing the defects pointed out by the stamp reporter in its report dated 8th October, 2015 by sending down the decree passed by the learned Additional District

of 2014 dated August 14, 2015 for rectification and correction.

The order of the coordinate bench dated 1st October, 2018 appears to have been communicated to the learned Additional District Judge, 2nd Court at Nadia on 14th January, 2019.

Accordingly, we direct the learned Registrar Administration (L & OM) to send an urgent reminder to the lower court below along with office notes, earlier order as well as the order passed today for compliance within one week from date of communication and to return

the corrected decree within one week thereafter. The matter shall appear after three weeks with a revised report.

(Uday Kumar,J.) (Soumen Sen, J.)