- (1.) Special leave granted.
(2.) Heard counsel.
(3.) This court had by an order dated 21/7/1995 directed the New India assurance Company Limited, Bombay, to produce a copy of Policy No. 44392 in respect of the 1975 model Tourist Bus No. UPO 2545, which, it was stated, was valid up to 1/10/1995. Even though more than six months have expired, neither has the policy been produced nor has any responsible officer of the Bombay office filed an affidavit explaining why the policy has not been produced. In such circumstances it would be legitimate for the court to raise an adverse inference.;