IYASIN SEKH Vs. NEW INDIA ASSURANCE CO. LTD..
LAWS(CAL)-2021-7-96
HIGH COURT OF CALCUTTA
Decided on
July 12,2021
Iyasin Sekh
Appellant
VERSUS
New India Assurance Co. Ltd..
Respondents
JUDGEMENT
Shekhar B. Saraf -
(1.)Re : CAN 1 of 2017 (old No.CAN 9515 of 2017)
(2.)In view of the reasons shown in the application being CAN 1 of 2017 (old No. CAN 9515 of 2017), the delay in preferring the appeal is condoned and the appeal is regularised.
(3.)By consent of the parties, the instant appeal is treated as on day's list and is taken up for hearing.
(2.)In view of the reasons shown in the application being CAN 1 of 2017 (old No. CAN 9515 of 2017), the delay in preferring the appeal is condoned and the appeal is regularised.
(3.)By consent of the parties, the instant appeal is treated as on day's list and is taken up for hearing.
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