The Branch Manager Of Bajaj ... vs Subhadra Chaudhary & Ors
2022 Latest Caselaw 742 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     M. A. No. 262 of 2012

      The Branch Manager of Bajaj Allianz
      General Insurance Co. Ltd., Ranchi        ....   .... Appellant
                          Versus
      Subhadra Chaudhary & Ors.             ....   .... Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant : Mr. Siddhartha Jyoti Roy, Advocate For the Respondents : Mr. Nityanand Prasad Choudhary, Advocate

Oral Order 13 / Dated : 25.02.2022

On the basis of the office note, the notice issued on respondent no. 7 is

declared to be served validly.

So far as respondent no. 8 is concerned, he is the driver of the vehicle

and it has been reported by the process server that he could not be found

on present address. From perusal of the impugned judgment it appears that

the award of compensation has not been made against this respondent.

Under the circumstance, the appearance of respondent no. 8 is

dispensed with.

List this case on 04.03.2022 under the appropriate heading.

(Gautam Kumar Choudhary, J.) AKT