Calcutta High Court
Strik Marketing Pvt. Ltd vs United India Insurance Co. Ltd & Ors on 28 November, 2013
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
C.S. No. 320 of 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STRIK MARKETING PVT. LTD.
Versus
UNITED INDIA INSURANCE CO. LTD & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 28th November, 2013.
Appearance :
Mr. Ratan Lal Mondal, Adv.
The Court : Leave is granted to the advocate-on-record for the defendants to rectify the written statement as per the note of the Master and Official Referee dated 25th November, 2013, within ten days from date. As the written statement is unsigned, the same may be signed and re-verified within the aforesaid period.
Master and the Official Referee and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) SB-1