Rajasthan High Court - Jodhpur
Smt. Gian Kaur And Ors vs New India Insurance Co Ltd on 9 April, 2021
Author: Rameshwar Vyas
Bench: Rameshwar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Misc. Appeal No. 1072/2001
Smt. Gian Kaur & Ors.
----Appellants
Versus
New India Insurance Co. Ltd
----Respondent
Connected With
S.B. Civil Misc. Appeal No. 1066/2001
For Appellant(s) : None present in S.B. Civil Misc.
Appeal No. 1072/2001
Mr. NK Mehta in S.B. Civil Misc.
Appeal No. 1066/2001
For Respondent(s) : Mr. NK Mehta in S.B. Civil Misc.
Appeal No. 1072/2001
None present in S.B. Civil Misc.
Appeal No. 1066/2001
HON'BLE MR. JUSTICE RAMESHWAR VYAS
Order 09/04/2021 In S.B. Civil Misc. Appeal No.1072/2001 The appeal is about twenty years old, learned counsel for the appellants is directed to remain present and argue the matter positively on the next date of hearing. In case of failure, the appeal may be dismissed for non-prosecution.
The matter is adjourned.
In S.B. Civil Misc. Appeal No.1066/2001 List along with S.B. Civil Misc. Appeal No. 1072/2001. The matter is adjourned.
(RAMESHWAR VYAS),J 14-15/AnilKC/-
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