Reliance General Insurance Co. ... vs Soma Roy & Anr
2023 Latest Caselaw 6541 Cal

                           IN THE HIGH COURT AT CALUTTA
                              Civil Appellate Jurisdiction
 26.09.2023
SL No.38
Court No. 551
   Ali


                                FMA 439 of 2016

                IA NO:CAN/1/2014 (Old No.:CAN/10957/2014),
                     CAN/3/2015 (Old No.:CAN/12118/2015),
                     CAN/4/2017 (Old No.:CAN/12124/2017).


                     Reliance General Insurance Co. Ltd.
                                    Vs.
                              Soma Roy & Anr.

                    Mr. Prosenjit Mukherjee,
                    Ms. S. Chakraborty,
                    Ms. Tiyasa Ghosh
                                   ...for the claimants/respondents.

The instant appeal is running in the list for a

quite few days. The appellant insurance company

i.e. Reliance General Insurance Company is not

represented in the time of call.

It appears that the LCR has already

received. On perusing the entire LCR including the

impugned judgment, I am of the view that the

instant appeal can be disposed of in absence of any

specific paper book.

Considering the same, the insurance

company is directed to conduct the instant appeal

on specified date mention hereunder.

Let the matter specially fixed on September

29, 2023 at 12.30 PM. In absence of insurance

company the matter should be heard on merit.

(Subhendu Samanta, J.)