LAWS(MEGH)-2013-10-7

NATIONAL INSURANCE COMPANY Vs. M/S. NEW INDIA ASSURANCE CO. LTD. AND OTHERS

Decided On October 29, 2013
NATIONAL INSURANCE COMPANY Appellant
V/S
M/S. New India Assurance Co. Ltd. And Others Respondents

JUDGEMENT

(1.) Heard Mrs. PDB Baruah, learned counsel appearing for the petitioner i.e. the review petitioner and Mr. VK Jindal, learned senior counsel assisted by Mr. S Dey, learned counsel for the respondent No.1 i.e. M/s New India Assurance Company Ltd. (appellant) in MAC Appl.No.(SH)7/2008.

(2.) Perused the office note dated 24.09.2013 and notice to the respondents No.3 and 4 shall deem to have been served. None present for the respondents No.3 and 4.

(3.) The petitioner, by filing the present review petition, is praying for reviewing the order dated 01.05.2013 passed in MAC Appl.No.(SH)7/2008 for inter-alia reasons that:-