TARA TRANSPORTS Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THESE three civil revision petitions arise out of separate but identical docket orders passed in the suits between the same parties. Hence, they are heard and being disposed of together.

(2.) AT the hearing, learned counsel for the respondents is not present. I have heard the learned counsel for the petitioner and perused the record.

(3.) THIS Court has given the following direction: