Anil Kumar Jain vs The New India Assurtance Company ...
2022 Latest Caselaw 6390 P&H

                           247
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
                                                           -.-
                                                                     RSA-3425-2018 (O&M)
                                                                Date of Decision : 07.07.2022



                           Anil Kumar Jain                                                     ...Appellant

                                                             versus

                           The New India Assurance
                           Company Ltd. and Another                                         ...Respondents



                           CORAM :            HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :          None.

                           ALKA SARIN, J. (Oral)

On 13.02.2020, the following order was passed :

" On request, adjourned to 21.08.2020.

However, it is clarified that no further adjournment shall

be granted under any circumstances whatsoever."

On first call, a request for a pass over was made. On second

call, none has put in appearance on behalf of the appellant.

Dismissed for non-prosecution.

                           July 07, 2022                                        (ALKA SARIN)
                           tripti                                                  JUDGE

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO

TRIPTI SAINI 2022.07.08 14:43 I attest to the accuracy and authenticity of this judgment/order