Punjab-Haryana High Court
National Insurance Company Limited vs Kamlesh Rani And Others on 29 January, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.2792 of 2001 (O&M)
Date of decision: 29.01.2014
National Insurance Company Limited ... Appellant
versus
Kamlesh Rani and others .... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: None for the appellant.
Mr. P.S. Goraya, Advocate,
for respondent No.5.
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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 the appellant when the matter is called. The appeal is dismissed for default of appearance and non prosecution.
(K.KANNAN) JUDGE 29.01.2014 sanjeev Kumar Sanjeev 2014.01.30 10:30 I attest to the accuracy and integrity of this document chandigarh