Chattisgarh High Court
Bharti Axa General Insurance Company ... vs Kamal Kumar Nayak 9 Mcc/59/2020 ... on 27 January, 2020
1
MAC No. 184 of 2020
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MAC No. 184 of 2020
Bharti Axa General Insurance Company Limited Through
Authorized Signatory, Ramesh Kumar Sinha, Aged About 32
Years, R/o- II Floor, Jeet Towers, GE Road, Raipur, Police
Station- Azad Chowk, District- Raipur Chhattisgarh.
---- Appellant
Versus
1. Kamal Kumar Nayak S/o Harihar Nayak Aged About 50
Years Resident of Ward No. 14, Basti Saraypali, Police
Station, Saraypali, District- Mahasamund Chhattisgarh
(Claimant No. 1).
2. Shivkumar Mirgha S/o Binda Lal Mirgha Aged About 25
Years Resident Of Ward No. 13, Ravidas Nagar, Arang,
Police Station- Arang, District- Raipur Chhattisgarh (Non-
Applicant No. 1).
3. Mohammad Kadir S/o Mohammad Kasim Ali Aged About 35
Years Resident Of Sheetlapara, Arang, Police Station-
Arang, District- Raipur Chhattisgarh (Non-Applicant No. 2).
---- Respondents
For Applicant :- None.
Hon'ble Shri Justice Sanjay S. Agrawal Order On Board 2 MAC No. 184 of 2020 27/01/2020
1. None appears nor any representation is made on behalf of the Appellant even when the case is called in the third round of hearing.
2. In view of above, this Court is left with no other option but to dismiss the MAC for want of prosecution.
3. Accordingly, the instant MAC is dismissed for want of prosecution.
Sd/-
(Sanjay S. Agrawal) Judge Ankit