- (1.) Let Vakalatnama filed by Mr. Kundu, learned advocate for the respondents be kept on record.
(2.) Mr. Roy, learned advocate for the appellants files paper books. Let it be kept on record. It is submitted that a copy of the same has already been served on Mr. Kundu, learned advocate for the Insurance Company.
(3.) By consent of the parties the appeal is treated as on day's list and is taken up for hearing.;