Tagari Singha & Ors vs Union Of India
2023 Latest Caselaw 157 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
  05.01.2023
  SL No.19
Court No. 654
       Ali


                            F.M.A.T. 798 of 2021
                          IA No: CAN/1/2022

                              Tagari Singha & Ors.
                                     Vs.
                               Union of India

                 Mr. Amit Ranjan Roy
                 Ms. Juin Das
                            ......for the appellants-claimants.
                 Mr. Amitabha Nayak
                 Ms. Sayani Roychoudhury
                            ......for the respondent-Union of India.

It appears from the report of Additional

Stamp reporter dated 25.4.2022 that defects has

been noted to the extent that names of appellant no.

2 & 3 does find place in the cause title of the

impugned judgment and that no application for

leave is filed with the appeal.

Mr Roy, learned advocate for appellants-

claimants submits that though the names of

appellant 2 & 3 are not mentioned in the cause title

but award has been passed in their favour and as

such there is no requirement of filing application for

leave to appeal.

Ms Syani Roychoudhury, learned advocate

for respondent-Union of India concurs with such

submissions made on behalf of the appellant.

It appears from the impugned judgment that

it has passed in favour of the appellants including

appellant no. 2 & 3 and as such the defect noted by

the Additional Stamp Reporter may be ignored.

Ms Roychoudhury, learned advocate for

respondent-Union of India seeks accommodation to

file affidavit-in-opposition against the application for

condonation of delay.

The matter stands adjourned.

Let the matter appear after three weeks

under the heading "Applications".

(Bivas Pattanayak, J.)