LAWS(NCD)-2021-8-18

VINOD JAIN Vs. ORIENTAL INSURANCE COMPANY LTD.

Decided On August 25, 2021
VINOD JAIN Appellant
V/S
ORIENTAL INSURANCE COMPANY LTD. Respondents

JUDGEMENT

(1.) Repeatedly called out.

(2.) Perused the record.

(3.) In the proceedings before the Registrar on 17.08.2021 no one appeared on behalf of the petitioners.