Calcutta High Court (Appellete Side)
Om Prakash Tewari vs National Insurance Company Limited & ... on 22 July, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
30
22.07.2015
pg.
WP 29956 (W) of 2013
Om Prakash Tewari
Vs.
National Insurance Company Limited & Ors.
Mr. Subir Sanyal
Ms. Sumouli Sarkar
... For the petitioner
Mr. Dipak Kumar Ghosh
Mr. Ranjay De
... For the respondent nos.1 to 8
Having heard the learned advocates for the parties and upon perusing the instant application, it appears that this matter cannot be decided finally without calling for affidavits.
Accordingly, let affidavit-in-opposition be filed within three weeks from date. Reply, if any, a fortnight thereafter.
Let this matter appear for further consideration under the heading "For Final Disposal" in the combined monthly list to be published for the month of September, 2015.
(Biswanath Somadder, J.)