Chattisgarh High Court
H.D.F.C. Ergo General Insurance ... vs Smt. Gulabi Bag 104 Fa/416/2017 Manohar ... on 10 December, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCC No. 945 of 2018
H.D.F.C. Ergo General Insurance Company Limited Through Legal Manager, H D F C Ergo
General Insurance Company Ltd. 205-206, 2nd Floor, D M Tower, 7, Racecourse Road,
Indore Madhya Pradesh
---- Appellant
Versus
1. Smt. Gulabi Bag W/o Shri Sukku Bag, 46 Years
2. Sukku Bag S/o Shri Mattul Bag Age 47 Years
Both R/o Shivaji Nagar, Khursipar Gate, Post Office Bhilai District Durg Chhattisgarh
(claimants)
3. Ravi Thomas S/o Late M Thomas Aged About 50 Years R/o Mahobabazar, Police Station
Amanaka, Tahsil And District Raipur Chhattisgarh, C/o Nirmalkumar Agrawal, S/o B L
Agrawal, R/o Sarvodaya Nagar, Hirapur Road, (Pashu Ahar Dukan), District Raipur
Chhattisgarh........................Driver
4. Nirmal Kumar Agrawal S/o B L Agrawal Aged About 44 Years R/o Sarvodaya Nagar, Hirapur
Road, (Pashu Ahar Dukan), District Raipur Chhattisgarh.....................Owner
----Respondents
10/12/2018 Shri Rohitashva Singh, counsel for the applicant.
Heard on application for restoration of M.A. No.97 of 2018 which was dismissed for want of prosecution vide Court order dated 19.11.2018.
On due consideration and for the reasons mentioned in the restoration application, which is supported by an affidavit, order dated 19.11.2018 passed in M.A. No.97 of 2018 is recalled. Consequently, M.A. No.97 of 2018 is directed to be restored to its original number.
Accordingly, the MCC stands disposed of.
Sd/-
Goutam Bhaduri ashu Judge