Punjab-Haryana High Court
National Insurance Co. Ltd vs Sh.Gurnam Singh And Others on 21 November, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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F.A.O. No.1949 of 1995
Date of Decision: 21.11.2014
National Insurance Company Ltd. ....Appellant
v.
Gurnam Singh and others ....Respondents
CORAM: HON'BLE MS. JUSTICE NAVITA SINGH
Present: None for the appellant.
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Navita Singh, J.
As per the report from the office, Mr. Maharaj Bakhsh Singh, Advocate for the appellant had been informed and despite letter written to him, he had not deposited the process fee and address of respondent No.3.
Also he was informed about the date fixed on 3.3.2014. His name is also appearing in the list today. It seems that the appellant is not interested in pursuing the appeal.
Dismissed in default.
( NAVITA SINGH ) JUDGE November 21, 2014 renu RENU 2014.11.25 16:30 I attest to the accuracy and authenticity of this document Chandigarh