SWAPNIL MADHUKAR RAMADE Vs. RAJA RAM JAGU SAHU

JUDGEMENT

(1.) Mr. Kotak appearing for petitioner. He states that respondent No. 2, Insurance Company is contesting respondent and service is effected. He seeks time to place affidavit proving the same.

(2.) Affidavit to be filed within a period of one week from today.

(3.) Since the second respondent has received a copy of petition, along with its annexures with the communication of petitioner's Advocate dated 11th February, 2006 and the order that I propose to pass, causing no prejudice to it, I am disposing of the present petition.