Anil vs Raseed And Ors
2022 Latest Caselaw 4495 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                S.B. Civil Miscellaneous Appeal No. 2383/2017

                                   Anil S/o Shri Omprakash, Minor Through Natural Guardian
                                   Mother Smt. Laxmi Devi, R/o Lalchah Ka Nagla (Khedi Devi
                                   Singh), Tehsil Nadbai, District Bharatpur, Rajasthan.
                                                                                ---Claimant-Appellant
                                                                  Versus
                                   1.     Raseed S/o Noor Mohammed, aged about 49 years, R/o
                                          Pachgaon, Tehsil Gurgaon, District Gurgaon Haryana
                                          Registered Owner Of Vehicle Mahindra Jeep No. Hr-27-
                                          3388
                                   2.     Hetiram S/o Badriprasad, R/o Nithar, P.s. Bhusawar,
                                          District Bharatpur Raj. (Owner Of Vehicle Mahindra Jeep
                                          No. Hr-27-3388)
                                   3.     Deshraj Meena S/o Ramhari, R/o Nithar, P.s. Bhusawar,
                                          District Bharatpur Raj. Driver Of Vehicle Mahindra Jeep
                                          No. Hr-27-3388
                                   4.     Manager, United India Insurance Company Ltd., Branch
                                          Manager, United India Insurance Company, Numaish
                                          Road, Bharatpur. Insurance Company Of Vehicle Mahindra
                                          Jeep No. Hr-27-3388
                                                                       ---Non-claimants-Respondents

For Appellant(s) : None present

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment

05/07/2022

This appeal is lying in defects side since 2017 and no steps

have been taken to remove the defects despite passing of five

years.

It appears that the claimant-appellant is not interested to

pursue the matter.

Accordingly, the appeal is dismissed for want of prosecution.

(ANOOP KUMAR DHAND),J

PRAVESH/1

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