ASHIS CHATTERJEE Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The writ petitioners and the respondent nos. 3 and 4 are represented by their respective learned advocates.

(2.) It reveals that though on the last occasion i.e., on 16/2/2023, one Ms. Ankita singh, learned advocate appeared on behalf of the respondent nos. 1 and 2/National Insurance Company Ltd. and its officials but for the reasons best known to her she has not appeared today on behalf of the respondent nos. 1 and 2 i.e., the Insurance Company. Accordingly, this Court proposes to dispose of the instant writ petition in absence of the respondent nos. 1 and 2.

(3.) Liberty as prayed for, is given to the learned advocate for the writ petitioners to incorporate the new address of the respondent nos. 1 and 2 in the cause title of the instant writ petition.