Limited & Anr vs The New India Assurance Company ...
2023 Latest Caselaw 3110 Cal

01.05.2023
 sayandeep
 Sl. No. 19
 Ct. No. 05

                                  WPA 13502 of 2021

                Cholamandalam Investment and Finance Company
                                Limited & Anr.
                                    -Versus-
                     The New India Assurance Company Limited &
                                      Ors.

                    Mr. Arif Ali
                    Ms. Ankita Singh
                    Ms. Rimpa Saha
                                                  .....for the petitioners
                    Mr. Soumalya Ganguli
                                  ......for the respondent Nos. 1 & 2

It is evident from the records that the order of the

District Forum dated 05.12.2019 which the petitioners

seek to rely on is not a complete document. The order

does not indicate the sequence of pages and begins with

decision with reasons. Learned counsel appearing for

the petitioners is hence directed to file an affidavit

enclosing the complete Judgment/Order of the District

Forum. Alternatively, the affidavit should enclose the

correct sequence of the pagination of the order. The

affidavit should be filed by 4th May, 2023.

List this matter on 8th May, 2023.

(Moushumi Bhattacharya, J.)