MINOR SUMITA CHAKRABORTY Vs. NEW INDIA ASSURANCE CO LTD
LAWS(CAL)-2012-1-82
HIGH COURT OF CALCUTTA
Decided on January 19,2012

MINOR SUMITA CHAKRABORTY Appellant
VERSUS
NEW INDIA ASSURANCE CO LTD Respondents

JUDGEMENT

- (1.) The appellants have attained majority. Let such attainment be recorded.
(2.) They are given liberty to pursue their appeal in their independent capacity.
(3.) The applications, being CAN 8935 of 2011 and CAN 239 of 2012 are disposed of accordingly.;


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