Tripura High Court
Party Name : National Ins. Co Ltd. vs Prajitha K.G. & 4 Ors on 7 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :MAC App. 0000054/2014
Party Name : NATIONAL INS. CO LTD. Vs PRAJITHA K.G. & 4 ORS
THE HONBLE MR. JUSTICE S.C.DAS
No representation on behalf of the appellant.
Learned counsel, Mr. B. Nath appearing on behalf of respondent Nos.1 to 4 prays for
early disposal of the appeal.
Learned counsel, Ms. A. Banik appearing on behalf of respondent No.5 submits that she has not received the paper book and therefore prays for allowing her sometime to collect the paper book.
On earlier occasion also learned counsel of the appellant was not present but a prayer was made on behalf of learned counsel of the appellant and therefore the case was adjourned for hearing today.
Today there is no representation on behalf of the appellant. However, list it again on 04.04.2017. If there is no representation on behalf of the appellant on the next date, there will be no other alternative but to dismiss the appeal.
In the meantime, learned counsel, Ms. Banik appearing on behalf of learned senior counsel, Mr. A.K. Bhowmik may collect the paper book on payment of usual cost from the Registry.
Download Date: 8-05-2017 15:05 1/1