Punjab-Haryana High Court
United India Insurance Co.Ltd vs Satinder Kaur Etc on 10 October, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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F.A.O. No.1586 of 1999
Date of Decision: 10.10.2014
United India Insurance Company, Nawanshahr ....Appellant
v.
Satinder Kaur and others ....Respondents
CORAM: HON'BLE MS. JUSTICE NAVITA SINGH
Present: Mr. Ravinder Arora, Advocate for the appellant.
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Navita Singh, J.
Address/details of respondent No.4 were not filed by the appellant as ordered on the last date. The address was to be filed within two weeks in the Registry from the date of last order, i.e. 21.07.2014. It was also mentioned in the order that it would be duty of the insurer to serve notice to the fourth respondent. However, no part of the order was complied with. In terms of the last order, any lapse on the part of the appellant to serve the fourth respondent would result in summary dismissal of the appeal.
The appeal is dismissed.
( NAVITA SINGH ) JUDGE October 10, 2014 renu RENU 2014.10.10 15:46 I attest to the accuracy and authenticity of this document Chandigarh