Calcutta High Court (Appellete Side)
Smt. Uttara Gorai & Ors vs Oriental Insurance Company Ltd. & Ors on 3 February, 2014
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
Civil Appellate Jurisdiction
Appellate Side
C.A.N. No.12008 of 2013
Smt. Uttara Gorai & Ors.
v.
Oriental Insurance Company Ltd. & Ors.
in
F.M.A. No.834 of 2013
02.14
S.R.
Mr. Krishanu Banik ......for the appellants.
Mr. Parimal Kumar Pahari ...for the respondents.
CAN No.12008 of 2013 has been filed by the appellants for early disposal of the appeal. It has been submitted that the appeal is not ready for final hearing. Mr. Banik has submitted that he has prepared the informal paper books. The tribunal's records are necessary. He has submitted that records were called for. In view of the above-noted situation, we dispose of the CAN ordering that the appellant shall be at liberty to mention the appeal for listing the moment the tribunal's records are received by this court. Informal paper books filed shall be kept in the records of the case. Certified xerox.
(Jayanta Kumar Biswas, J.) (Sahidullah Munshi, J.)