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New India Assurance Co Ltd vs Hardev And Ors (2024:Rj-Jp:143)
2024 Latest Caselaw 8 Raj/2

Citation : 2024 Latest Caselaw 8 Raj/2
Judgement Date : 2 January, 2024

Rajasthan High Court

New India Assurance Co Ltd vs Hardev And Ors (2024:Rj-Jp:143) on 2 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:143]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                         S.B. Civil Miscellaneous Appeal No. 561/2005

                                    The    New        India       Assurance      Company          Limited,
                                    Divisional Office, Jhalawar Road, Kota Through Its
                                    Regional Office, Nehru Place, Tonk Road, Jaipur.
                                                                                            ----Appellant
                                                                    Versus
                                    1.     Hardev S/o Jeevan, R/o Village Tehla, Tehsil
                                           Hindoli, District Bundi.
                                    2.     Mahavir       Prasad      S/o      Harjilal,     R/o    Village
                                           Dhakarwas, Police Station Ghad, District Tonk.
                                    3.     Vijay      Kumar        Chadha      S/o      Sardar     Chand
                                           Chadha, R/o 620-A, Adarsh Nagar, Jaipur.
                                                                                      ----Respondents

For Appellant(s) : None For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/01/2024

No one was present on behalf of the appellant

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /138

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