Calcutta High Court (Appellete Side)
Smt. Mithu Pollya & Ors vs The New India Assurance Co. Ltd. & Ors on 5 May, 2016
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
05.5.2016
Item No. 3
Ct. No.17
AB
C.A.N. 11625 of 2015
+
C.A.N. 11626 of 2015
in
F.M.A.T. 1438 of 2011
In the matter of: Smt. Mithu Pollya & ors.
- versus -
The New India Assurance Co. Ltd. & Ors.
Mr. Amit Ranjan Roy
....for the Appellants
In Re: CAN 11625 of 2015 (Sec. 5)
Affidavit of service filed in Court today be kept on
record.
Having heard the learned Counsel for the petitioner
and on perusal of the application it appears to us that
sufficient cause has been shown for the delay of 555 days
in filing the appeal so the same is condoned.
The application for condonation of delay being CAN
11625 of 2015 is thus disposed of. The appeal may be
registered and proceeded with
Copy of the application for substitution shall be served
upon all the respondents. The death certificate and affidavit of
service shall be filed on the next date of hearing.
Place the matter on board one week after the Summer Vacation.
(Rakesh Tiwari, J.) ( Asha Arora,J.)