Calcutta High Court (Appellete Side)
Kamala Kanta Das vs Bajaj Allianz General Insurance Co. Ltd ... on 4 August, 2023
FMAT (MV) -506 of 2022
04.08.2023
Item no.14
Court No.50
Kamala Kanta Das
Vs
Bajaj Allianz General Insurance Co. Ltd &
Anr.
Mr Sayantan Rakshit, Ld. Advocate appears
for the sole appellant.
Perused the office report dated 03.08.2023 and the
order dated 16.06.2023 passed by the Lawazima
Court.
In the said order, the Ld. Advocate for the sole
appellant was directed to remove the following
defect:
1.The preamble is bereft of the name of the Ld. Trial Judge within two weeks from the said order dated 16.06.2023.
However, it appears from the said office report that no step has yet been taken by the Ld. Advocate for the sole appellant in compliance with the said order passed by the Lawazima Court.
Ld. Advocate appearing for the sole appellant undertakes to cure the said defect within two weeks from this date.
In view of the above facts and circumstances, the Ld. Advocate for the sole appellant is directed to remove the said defect within two weeks from this date.
(Nabanita Ray) Registrar Administration (L&OM)