Calcutta High Court (Appellete Side)
Subir Sikdar vs New India Assurance Co. Ltd on 24 September, 2019
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
01
24.09.2019
Ct. No. 16
ssd FMA 2969 of 2002 Subir Sikdar Vs. New India Assurance Co. Ltd.
and others.
Mr. Krishanu Bank ...for claimant.
Mr. Rajesh Singh ...for the insurance company. Even though the records reveal that the paper-books have been filed, the paper-books have not been sent to court.
This matter had appeared as an old matter in the warning list before being transferred to the peremptory board. Since the department had sufficient time to arrange for the paper-books to be sent to court once the matter was transferred to the peremptory board, the Registrar-General is directed to ask the departmental officials responsible to show cause why the disciplinary proceedings should not be commenced against them for the paper-books not being sent to court. The matter will appear on October 30, 2019 when the show-cause notices issued to the appropriate personnel should be made available to this court. 2 The Assistant Court Officer attached to this court will bring this order to the notice of the Registrar- General in course of the day.
(Sanjib Banerjee, J.) (Suvra Ghosh, J.)