Reliance General Insurance Co. ... vs Arati Chakraborty & Ors
2023 Latest Caselaw 6852 Cal

06.10.2023 IN THE HIGH COURT AT CALCUTTA Ct. no.654 CIVIL APPELLATE JURISDICTION Sl. No.258 APPELLATE SIDE KB ,,

F.M.A.T. 684 of 2019 with IA No. CAN 1 of 2019 (Old No. CAN 7164 of 2019) ,

Reliance General Insurance Co. Ltd.

Vs.

Arati Chakraborty & Ors.

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 27th 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 there

is delay of 689 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.)