ORIENTAL INSURANCE COMPANY LIMITED Vs. TLANGNGAIHZUALI

JUDGEMENT

(1.) Heard Mr. Lalremtluanga, learned counsel for the review petitioner and Mr. Zochhuana for the respondent Nos. 1 & 2 in the review petition and for the petitioner in the contempt petition.

(2.) The contempt petition has been tagged alongwith review petition pursuant to the Order dated 20.04.2021 passed in the contempt petition which is to the effect that despite receiving notice, the sole respondent i.e., the Branch Manager of the Oriental Insurance Company Limited failed to appear before the Court either in person or through a counsel. Since the review petition has been preferred by the Branch Manager of the said Insurance Company, this Court therefore directed that the contempt petition be tagged alongwith the review petition.

(3.) Mr. Lalremtluanga, learned counsel for the review petitioner submits that he has no instructions in so far as the contempt petition is concerned.