HIMANGSHU DEY Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) IN course of hearing of this appeal, Mr. Banik, learned advocate appearing for the appellant prays for time for filing an application under Order 41 Rule 27 of the Code of Civil Procedure for giving additional evidence in the appeal in support of the appellant's claim for his age.

(2.) CONSIDERING such prayer, hearing of this appeal stands adjourned. Leave is granted to the appellant to file such application within two weeks from date. Liberty to mention after filing such application.

(3.) IT is made clear that copy of the said application should be served upon the learned advocate -on -record of the respondents before mentioning this matter for enlistment.