- (1.) I have heard Sri M.A. Mishra, learned counsel for the petitioners and learned Standing Counsel for Respondent No.1 and perused the record.
(2.) As per office report dated 5.12.2019 the petitioners have not taken steps to serve the Respondent No.2, The New India Insurance Co. Ltd., in pursuance of the order of this Court dated 29.8.2006. The writ petition is listed for admission.
(3.) I proceed to consider the admission of the writ petition.;