Calcutta High Court (Appellete Side)
National Insurance Company Ltd vs Bimal Kumar Giri & Ors on 20 April, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
20.04.2017
01.AJ.
F.M.A.T. 787 of 2013
National Insurance Company Ltd.
-Vs-
Bimal Kumar Giri & Ors.
Mr. Arabinda Kundu.
.....for the appellant.
Mr. Kundu, learned advocate appearing for the appellant submits that the appellant
is desirous of prosecuting the appeal and accordingly, has prayed for liberty to take steps to
make the appeal ready for hearing.
The appellant shall put in requisites/postal cost for service of notice of appeal on
the respondents within a week.
Lower court records be called for in the usual course.
As soon as the lower court records arrive, office shall examine the same and if found complete, it shall serve notice of arrival thereof upon Mr. Kundu so that the appellant can file requisite number of informal paper books, - typewritten, printed or cyclostyled, incorporating all papers used before the claims tribunal, within four weeks from date.
If the requisites are not put in or the paper books are not filed within the time as indicated above, put up the appeal under the heading 'For Orders' (Lawazima).
Liberty is granted to mention the appeal for inclusion in the list after the paper books are filed and served on the respondents.
Urgent photostat certified copy of this Order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
( Dipankar Datta, J. ) ( Debi Prosad Dey, J. )