Chattisgarh High Court
Icici Lombard General Insurance Co. Ltd vs Smt. Rajni Yadav And Ors 4 Mac/1553/2015 ... on 3 October, 2018
1
MAC No.141 of 2014
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MAC No. 141 of 2014
ICICI Lombard General Insurance Co. Ltd. Thru- Its Legal
Manager, Icici General Insu.Co.Ltd., Ground Floor, Vanijya
Bhawan, Devendra Nagar Road, Raipur C.G.
----Appellant
Versus
1. Smt. Rajni Yadav, W/o Laxman Yadav Aged About 53 Years
2. Smt. Anusuiya Bai W/o Late Virendra Yadav Aged About 27 Years
3. Paras Yadav S/o Late Virendra Yadav Aged About 56 Years,
4. Ku. Lekhika Yadav, D/o Late Virendra Yadav Aged About 34
Years,
Respondent Nos.3 and 4 being minor are represented through
their natural guardian being their mother Smt. Anusuiya Bai Respondent Nos. 1 to 4 (Claimants) R/o Near Shiv Mandir, Sadhu Kuti, Balco Nagar, Korba, Tehsil And Distt. Korba C.G.
5. Setram Sahu S/o Anant Ram Sahu Aged About 45 Years R/o House No. 561, Ward No. 31, Nehru Nagar, Parsa Bhata, Balco Nagar, Korba, Tehsil And Distt. Korba C.G.
---- Respondents For Appellant None.
For respondents None.
Hon'ble Shri Justice Gautam Chourdiya Order On Board 03/10/2018
1. The matter was passed over once in absence of any representation on behalf of the parties. No one appears for the parties even in the second call. 2 MAC No.141 of 2014
2. In the circumstances, there is no other option left with the Court, but to dismiss the MAC for want of prosecution.
3. Accordingly, the MAC is dismissed for want of prosecution.
Sd/-
Gautam Chourdiya Judge Akhilesh