Chattisgarh High Court
H.D.F.C. Ergo General Insurance ... vs Smt. Gulabi Bag 4 Wpc/1944/2018 Chamar ... on 19 November, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MA No. 97 of 2018
• H.D.F.C. Ergo General Insurance Company Limited Through Legal Manager, H D F C Ergo
General Insu. Co. Ltd. 205-206, 2nd Floor, D M Tower, Redcourse Road, Indore Madhya
Pradesh
---- Appellant
Versus
1. Smt. Gulabi Bag W/o Shri Sukku Bag, 46 Years
2. Sukku Bag S/o Late Mattul Bag Age 47 Years
Both R/o Shivaji Nagar, Khursipar Gate, Post Office Bhilai District Durg Chhattisgarh
(claimants)
3. Ravi Thomas S/o Late M Thomas Aged About 50 Years R/o Mahobabazar, Police Station
Amanaka, Tahsil And District Raipur Chhattisgarh, C/o Nirmalkumar Agrawal, S/o B L
Agrawal, R/o Sarvodaya Nagar, Hirapur Road, (Pashu Ahar Dukan), District Raipur
Chhattisgarh........................Driver
4. Nirmalkumar Agrawal S/o B L Agrawal Aged About 44 Years R/o Sarvodaya Nagar, Hirapur
Road, (Pashu Ahar Dukan), District Raipur Chhattisgarh.....................Owner
---- Respondents
19/11/2018 None for the appellant.
The matter was passed over once in absence of any representation on behalf of the appellant. No one appears for the appellant even in the second call.
In the circumstances, there is no other option left with the Court except to dismiss the appeal for want of prosecution.
Accordingly, the appeal is dismissed for want of prosecution.
Sd/-
Goutam Bhaduri Judge ashu