Punjab-Haryana High Court
National Insurance Company Ltd vs Jarnail Singh And Others on 22 January, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.1058 of 2003
Date of Decision.22.01.2014
National Insurance Company Ltd. ......Appellant
Versus
Jarnail Singh and others ......Respondents
Present: None.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
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K. KANNAN J.(ORAL)
1. The original papers have been burnt in a fire accident that took place on 31.01.2011. A Committee was constituted and papers have been reconstructed with the assistance of the counsel who supplied the copies. Wherever information was available regarding the status of service and counsel were appearing, the cause list gave those details and cases were taken up for hearing. In respect of cases where there was no counsel on record and papers could not be reconstructed, notice had been sent to parties as found in the court registers. In respect of some cases, persons have responded and in many cases nobody has responded.
2. In the above case, the papers have been reconstructed and the cause list gives names of counsel of both sides. There is no representation for either side at the time when the matter is called. The appeal is dismissed for default of appearance and non prosecution.
(K. KANNAN) JUDGE January 22, 2014 Pankaj* Kamboj Pankaj Kumar 2014.01.23 15:41 I attest to the accuracy and integrity of this document Chandigarh