The New India Assurance Co. Ltd vs Haradhan Halder & Anr
2023 Latest Caselaw 6550 Cal

26.9.2023 Ct. 655 FMAT (MV) No. 150 of 2022 amr With Item 13 CAN 1 of 2022

The New India Assurance Co. Ltd.

-vs.-

Haradhan Halder & Anr.

None appears on behalf of the parties on

repeated calls nor any accommodation is sought for.

It appears that the instant appeal has been

preferred challenging the impugned judgment and award

but thereafter no effective steps have been taken on

behalf of the appellant/insurance company.

Several adjournments have been granted to the

appellant. Today also the appellant is found absent and I

find that the appellant has lost its interest to proceed with

the case. Accordingly, I have no option but to dismiss the

same. The instant appeal is hereby dismissed for default.

Connected application, if any, is also hereby

dismissed as disposed of.

(Prasenjit Biswas, J.)