Chattisgarh High Court
Icici Lombard General Insurance ... vs Mantun Yadav 74 Mcrc/5641/2018 Aasan @ ... on 9 January, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (Art. 227) No.211 of 2015
ICICI Lombard General Insurance Company Limited, through the
Manager, Ground Floor, Vijaya Bhawan, Devendra Nagar Road,
Devendra Nagar, Raipur (C.G.)
(Non-applicant)
---- Petitioner
Versus
Mantun Yadav, S/o Shri Wakil Yadav, aged about 32 years, R/o House
of Chhota Babu, Opp. Jagriti School, Power House, Bhilai, District
Durg (C.G.)
(Applicant)
---- Respondent
For Petitioner: None present. For Respondent: None present.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 09/01/2019
1. None present for the petitioner. No representation is made.
2. None present for the respondent also.
3. The writ petition is dismissed for want of prosecution. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma