Chattisgarh High Court
Oriental Insurance Company Ltd vs Smt.Kanchan Joshi And Ors. 31 ... on 19 September, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
M.A.(C) No.24 of 2014
Oriental Insurance Company Ltd. Thru- Divisional Manager, Rajendra Park
Square, G.E. Road, Durg, Distt. Durg C.G., Chhattisgarh
---- Appellant
Versus
1. Smt.Kanchan Joshi, W/o Late Arvind Kumar Joshi Aged About 63 Years R/o
Block 7/a, Sadak 43, Sector-10, Bhilai, Tah. And Distt. Durg C.G.,
Chhattisgarh
2. Amit Joshi S/o Late Arvind Kumar Joshi Aged About 36 Years R/o Block 7/a,
Sadak 43, Sector-10, Bhilai, Tah. And Distt. Durg C.G., District : Durg,
Chhattisgarh
3. Anurag Joshi S/o Late Arvind Kumar Joshi Aged About 26 Years R/o Block
7/a, Sadak 43, Sector-10, Bhilai, Tah. And Distt. Durg C.G., District : Durg,
Chhattisgarh
4. Avinash Charan S/o Kamal Kumar Charan Aged About 21 Years R/o L Pocket
Block- 13/a, Maroda Sector, Bhilai, Tah. And Distt. Durg C.G., District : Durg,
Chhattisgarh
5. Kamal Kumar Charan S/o M. Charan Aged About 51 Years R/o L Pocket
Block- 13/a, Maroda Sector, Bhilai, Tah. And Distt. Durg C.G., District : Durg,
Chhattisgarh
------Respondents
For Appellant: None.
For Respondents: None.
Single Bench:Hon'ble Shri Sanjay Agrawal, J Order On Board 19.09.2018
1. None appears nor any representation is made on behalf of the Appellant even when the case is called in the second round of hearing
2. In view of above, this Court is left with no other option but to dismiss the Appeal for want of prosecution.
3. Accordingly, the instant Appeal is dismissed for want of prosecution.
Sd/-
(Sanjay Agrawal) JUDGE Priya