Rajasthan High Court - Jaipur
Sanjay Kumar Garag vs Union Of India And Ors on 9 April, 2018
Author: K.S.Jhaveri
Bench: K.S.Jhaveri
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writs No. 3017/2018
Sanjay Kumar Garg S/o Shri Kailash Chand Garg, Aged About 36
Years, R/o 105, Hanuman Ji Ka Mandir, Hanuman Nagar, Housing
Board, Housing Board, Sawai Madhopur (Raj.)
----Petitioner
Versus
1. The Union Of India Through Its Chief Secretary, Central
Government, New Delhi.
2. The Chairman, Insurance Regulatory Development
Authority, 3Rd Floor, Parisrama Bhavan, Basheerbagh,
Hyderabad-500004, Telangana.
3. Indian Institute Of Insurance Surveyors Loss Assessors,
(Iiisla), Door No. 3-5-890, Flat No. 315, Paras Chambers,
Himayath Nagar-500029, Hyderabad.
4. The Chairman Managing Director, New India Assurance
Company Limited, Head Office, 87, Mahatama Gandhi
Marg, Fort, Mumbai 400 001.
5. The Chairman Managing Director, United India Insurance
Company Limited, Regional And Head Office, 24, Whites
Road, Chennai.
6. The Chairman Managing Director, Oriental Insurance
Company Limited, Head Office, A-25/27, Asaf Ali Road,
New Delhi.
7. The Chairman Managing Director, National Insurance
Company Limited, Head Office, 3, Middleton Street,
Kolkata, 700071.
----Respondents
For Petitioner(s) : Mr. Digvijay Singh Rajawat HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 09/04/2018 (2 of 2) [CW-3017/2018] On 13.3.2018 following order was passed:-
"Defect/s will be removed. Matter to come up on 09.04.2018. No further time will be granted."
Inspite of the above order, defects have not been removed. The petition stands dismissed in default. (VIJAY KUMAR VYAS),J (K.S.JHAVERI),J Brijesh 37.