Reliance General Insurance Co. ... vs Rejayul Kayal & Anr
2023 Latest Caselaw 6546 Cal

26.9.2023 Ct. 655 FMAT No. 228 of 2021 amr With Item 9 CAN 1 of 2021

Reliance General Insurance Co. Ltd.

-vs.-

Rejayul Kayal & Anr.

None appears on behalf of the parties nor any

accommodation is sought for.

It appears from the order dated 05.01.2023 that

there is defect in preferring this appeal and the certified

copy of the impugned judgment and award was not filed.

So, the period of delay could not be counted by the Stamp

Reporter. Subsequently, the impugned judgment and

award under challenge has been filed by the appellant.

Department is directed to place the same before

the Stamp Reporter for giving further report whether there

is any delay in preferring this appeal or not within a

period of two weeks from this date.

Let the matter go out of list with liberty to

mention the same after submission of the report of the

Stamp Reporter.

(Prasenjit Biswas, J.)