Lutfar Rahaman vs Union Of India & Ors
2023 Latest Caselaw 451 Cal

16.01.2023 sayandeep

FMAT 886 of 2015 With IA NO: CAN/1/2016(Old No. CAN/16/2016), CAN/2/2016(Old No: CAN/17/2016)

Lutfar Rahaman

-Versus-

Union of India & Ors.

Md. Taimur Hossain ......for the appellant

Mr. Md. Taimur Hossain, learned advocate

informs the Court that the advocate on record Ms.

Sibani Bhagat has expired and he is required to take

appropriate steps in the appeal. He further undertakes

to file certified copy of the impugned Judgment and

award and he seeks accommodation.

It appears from the report of the Stamp Reporter

dated 19.08.2015 that the report as to whether the

appeal has been filed within time would be furnished on

receipt of certified copy of impugned award.

Appellant is directed to file certified copy of the

impugned Judgment and award by the next date fixed.

Upon filing of the certified copy of the impugned

Judgment and award, the concerned department shall

furnish report as to whether the appeal has been

preferred within statutory period of limitation or not.

Let the matter appear in the Combined Monthly

List of February, 2023.

(Bivas Pattanayak, J.)