C&Cr vs Sukamal Banerjee & Ors
2023 Latest Caselaw 237 Cal

09.01.2023
Item No.20
Ct. No. 654
RUP

                            FMAT (MV) 541 of 2022

                                 CAN 1 of 2022
                                 CAN 2 of 2022


                                Prabhat Sarkar
                                         C&CR




                                     Vs.
                            Sukamal Banerjee & Ors.


              Mr. Soumen Dutta,
              Mr. Ashutosh Mukherjee,
              Mr. Kausik Marmakar
                          ... For the appellant/owner of the vehicle



                      Mr.    Soumen     Dutta,      learned    advocate

              appearing for the appellant/owner of the offending

              vehicle submits that his client has already deposited

              the statutory amount of Rs. 25,000/-. However, he

              seeks   accommodation      to     serve   copy   of   the

              applications for condonation of delay and for stay of

              the operation of impugned judgment and award, upon

              the respondents.

In view of the aforesaid submission, the

appellant is directed to serve copy of the above

applications upon the respondents and file affidavit of

service on the next returnable date.

Let the matter appear after three weeks.

(Bivas Pattanayak, J.)