NATIONAL INSURANCE CO LTD Vs. ANURUPA DEBBARMA

JUDGEMENT

(1.) These three writ petitions are disposed of by this common order in the circumstances mentioned hereinbelow.

(2.) Heard Mr. A. Lodh, learned counsel appearing for the petitioner and Mr. S. Deb (Jr.), learned counsel appearing for the respondents in W.P. (C) No. 199 of 2003.

(3.) It is agreed by both the counsel of the petitioner and respondents that this writ petition be disposed of at the motion stage. In the course of hearing of this writ petition Mr. D.K. Biswas, learned counsel for the New India Assurance Co. Ltd. in W.P. (C) No. 444 of 2000 intervenes and prays that his case may also be heard and disposed of along with this writ petition. Mr. P.K. Biswas, learned counsel for the respondents-claimants also appears and has no objection to the prayer made by Mr. Biswas.