MENOKA MONDAL Vs. ORIENTAL INSURANCE CO. LTD.
LAWS(CAL)-2015-5-113
HIGH COURT OF CALCUTTA
Decided on May 05,2015

MENOKA MONDAL And ORS Appellant
VERSUS
Oriental Insurance Company Ltd And Anr Respondents

JUDGEMENT

- (1.) Let informal paper books filed by Mr. Rahaman, learned advocate for the appellants, be kept on record.
(2.) It is submitted that a copy of the paper book has already been served on the learned advocate for the Insurance Company, which has been accepted.
(3.) By consent of the learned advocates for the parties, the appeal is treated as on day's list and is taken up for hearing.;


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