Reliance General Insurance Co. ... vs Dipali Payra & Ors
2023 Latest Caselaw 6851 Cal

06.10.2023 IN THE HIGH COURT AT CALCUTTA Ct. no.654 CIVIL APPELLATE JURISDICTION Sl. No.259 APPELLATE SIDE KB ,,

F.M.A.T. 1203 of 2019 with IA No. CAN 1 of 2019 (Old No. CAN 12111 of 2019) ,

Reliance General Insurance Co. Ltd.

Vs.

Dipali Payra & Ors.

with COT 20 of 2020 Dipali Payra & Ors.

Vs.

Reliance General Insurance Co. Ltd. & Anr.

Mrs. Gopa Das Mukherjee ... For the appellant-insurance company.

Mrs. Gopa Das Mukherjee, learned advocate for

appellant-insurance company submits that the insurance

company has already filed the certified copy of the

impugned judgment and award.

The office report dated 29th September, 2023,

shows that the certified copy of the impugned judgement

of the learned Tribunal has been filed.

As per report of Additional Stamp Reporter

dated 29th September, 2023, there is delay of 664 days in

filing of the appeal.

Mrs. Mukherjee, learned advocate for the

appellant-insurance company seeks accommodation to

take appropriate steps for condonation of delay in

preferring the appeal.

Let the matter appear three weeks after the

ensuing Puja Vacation under the same heading.

           <                   (Bivas Pattanayak, J.)