UNITED INDIA INSURANCE CO. LTD. Vs. HIMGIRI INDUSTRIES

JUDGEMENT

(1.) The petition was filed on 11.01.2011 and since then it has been listed number of times, but no one has turned up to press this petition. It has been adjourned at least about ten times and on several occasion due to illness of learned counsel for the petitioner.

(2.) Today, also no one stands up to argue it.

(3.) In view of the above, I have gone through the petition and its annexures.