Calcutta High Court (Appellete Side)
Sn Ranjit Singh vs Union Of India & Ors on 26 March, 2012
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
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55 26.3.12 W.P.5432(W)of 2012
sn RANJIT SINGH VS. UNION OF INDIA & ORS.
Mr. Subrata Bhattacharya
...for the petitioner
Let the affidavit of service be kept on record.
This writ application is filed by the petitioner challenging a
decision of the Oriental Insurance Company Limited as communicated by its
manager in his communication dated November 3, 2011. After considering the
cause title of this writ application, I find that the Oriental Insurance Company
Limited has not been made as party respondent to this proceeding. No prayer is
made on behalf of the petitioner to add the above company as party respondent to this proceeding.
Therefore, this writ petition is dismissed on the ground of mis- joinder and non-joinder of the parties.
This order will not prevent the petitioner from filing the fresh writ application incorporating all the respondents in accordance with law on the self-same cause of action, if it is so advised.
There will be, however, no order as to costs. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Debasish Kar Gupta,J) 2 3