United India Assurance Co Ltd vs Manipal Andothers
2024 Latest Caselaw 1412 P&H

Punjab-Haryana High Court

United India Assurance Co Ltd vs Manipal Andothers on 22 January, 2024

                                                                              2024:PHHC:010873
                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                   207                                                 IOIN-FAO-2485-1993 in/and
                                                                       FAO-2485-1993
                                                                       Date of Decision: 22.01.2024

                   United India Assurance Co. Ltd.                                   ...Appellant
                                                                  VS

                   Manipal and others                                                ...Respondents

                   CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                   Present:           None.

                                      ****
                   AMAN CHAUDHARY, J (ORAL)

1. As per office report, the case is burnt in fire incident and there is

no percept register and no particulars available in the Registry.

2. In view of the above, there is no option but to dismiss the present

appeal for want of prosecution, however, reserving with the parties, a liberty

to get the same revived.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 22.01.2024 Hemant

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

authenticity of this order/judgment