- (1.) Heard Sri Shashank Shekhar, learned Advocate holding brief of Sri Anurag Sharma, learned counsel for the appellants and Sri Arun Kumar Shukla, learned counsel for the Insurance Company.
(2.) In view of the office report dated 05.02.2020 service of notice is deemed sufficient upon the proforma respondent nos. 4 to 6.
(3.) Sri N.K. Chatterjee and Sri S.D. Dube, learned counsels for the respondents are not present.;