Calcutta High Court (Appellete Side)
Smt. Jhuma Gorai & Ors vs Bajaj Allianz General Insurance on 15 February, 2021
40,DL,Ct.18.
15.02.2021
AJ.
F.M.A.T. 188 of 2017
C.A.N. 1 of 2017 (Old C.A.N. 10791 of 2017)
Smt. Jhuma Gorai & Ors.
-Vs-
Bajaj Allianz General Insurance
Company Ltd. & Anr.
Mr. Krishanu Banik.
....... for the appellants.
Mr. Rajesh Singh.
.......for the respondent no.1.
In Re: C.A.N. 10791 of 2017 This is an application for early disposal of appeal filed by the claimants/appellants. The appellants by the present application are praying leave to file informal paper books and dispensing with the requirement of service of notice of appeal upon the respondent no.2.
Mr. Rajesh Singh appears on behalf of the respondent no. 1/insurance company and waives formal service of notice of appeal upon his client.
The service of notice of appeal upon respondent no. 2 is dispensed with on the prayer and at the risk of the appellants.
The appeal is, therefore, ready as regards service.
Mr. Banik, learned advocate for the appellants submits that he has in his possession, certified copy of all relevant documents and 2 papers necessary for the disposal of the present appeal.
He seeks leave of this Court to prepare informal paper book on the basis of the said certified copy of the said documents and papers.
Let the requisite number of informal paper books incorporating the legible photocopy of the certified copy of the relevant documents and papers be prepared by the appellants. A copy of such paper book be served upon Mr. Singh.
The lower Court records be called for by special messenger, such costs be put in by the appellant within a week from date. The Department, on arrival of the lower Court records shall inspect and on inspection, if the said records are found complete, shall serve notice of arrival of the Lower Court Records upon learned advocate for the appellants.
The appeal be listed one week after the service of the aforesaid notice.
C.A.N. 10791 of 2017 is thus disposed of. No order for costs.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Biswajit Basu, J.)