Sirajul Mallick & Anr vs A. James & Anr
2023 Latest Caselaw 4578 Cal

jks 31.07.2023 FMAT (MV) 76 of 2022 With CAN 1 of 2022

Sirajul Mallick & Anr.

Vs.

A. James & Anr.

Mr. Jahangir Badsha ... ... for the appellants

Learned advocate appearing on behalf of the

appellants submits that certified copy of judgment

and award has already been filed.

Upon perusal of the record, it appears that

the certified copy is lying with the record. However,

department has not furnished report as to whether

appeal is preferred within the statutory period of

limitation or not despite of direction vide order

dated 23rd June, 2023.

Accordingly, the department is directed to

furnish report positively as to whether appeal is

preferred within the statutory period of limitation

or not positively on the next date fixed.

Let the matter will appear on 10th August,

2023 under the same heading.

(Ajay Kumar Gupta, J.)