NEW INDIA ASSURANCE CO LTD Vs. RAKESH AHUJA

JUDGEMENT

(1.) ISSUE fresh notice to respondent No. 2 by ordinary process as well as registered AD post, returnable on 18th January, 2010.

(2.) THE LCR be requisitioned before the next date of hearing.

(3.) THE learned counsel for the petitioner submits that the driving licence held by respondent No. 2 at the time of the accident was found to be fake by the investigator.